HEENA SACHDEV ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Bomi H. Sethna, learned counsel for the applicant in Criminal Miscellaneous Application No.13671/2021, Mr. Devesh K. Shah, learned Counsel for the applicants in Criminal Miscellaneous Application No.15605/2021 and Ms. Shruti Pathak, learned APP for the respondent State.

(2.) RULE in each of the applications. 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 applications 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 - Hemant Dharmendra Kanojiya (in Criminal Miscellaneous Application No.13671/2021) and the respondent No.2 - Heena Sahdev Odedara (in Criminal Miscellaneous Application No.15605/2021) has been resolved amicably, both the matters are taken up for final disposal forthwith.