SAGARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Sunil Prajapati for the applicant and learned APP Ms. M.D. Mehta for the respondent-State.

(2.) At the outset, learned Advocate Mr.Prajapati for the applicant submits that the matter has been settled between the parties inter-se. He further submits that the learned Advocate Mr. Jay Shah has instruction to appear on behalf of the respondent No.2-original complaint and he may be permitted to join the meeting. Permission is granted. Learned Advocate Mr. Jay Shah is permitted to file his Vakalatnama on behalf of the respondent No.2- original complainant.

(3.) Having heard the learned Advocates for the respective parties issue Rule returnable forthwith. Learned Advocate Mr. Jay Shah waives service of Rule on behalf of the respondent No.2-original complainant and learned APP Ms. Mehta waives service of Rule on behalf of the respondent No.1- State.