HITESHBHAI DEVABHAI NANERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the victim is permitted to file Vakalatnama.

(2.) Considering the issues involved in the present application as well as considering the fact that the dispute amongst the applicant and the victim has been resolved amicably, this application is taken up for final disposal forthwith.

(3.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the victim waive service of Rule on behalf of the respective parties.