VISHALKUMAR KALUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Krunal Shahi, learned counsel for the applicants, Ms. Krina Calla, learned APP for the respondent State and Mr. Yash Dave, learned counsel for respondent No.2 - original complainant.

(2.) Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.

(3.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicants and respondent No.2 has been resolved amicably, this matter is taken up for final disposal forthwith.