MAHAVIRSINH GHANSHYAMSINH BORANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the issues 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 applicant and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.

(2.) Learned advocate Mr. LM Zala, for the applicant on instructions does not press this application qua applicants No. 2 to 5. Hence, the application stands dismissed as not pressed qua applicants No. 2 to 5. This application is considered qua applicant No. 1.

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