RAMESHBHAI SONAJI SONGAR (PRAJAPATI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Amit Chaudhary, learned counsel for the applicant, Ms. Shruti Pathak, learned APP for the respondent State and Mr. Jalamsinh Rathod, learned counsel for respondent No.2 - original complainant. Mr. Chaudhary tenders a copy of the draft amendment along with copy of the chargesheet, which is allowed and ordered to be taken on record.

(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 applicant and respondent No.2 has been resolved amicably, this matter is taken up for final disposal forthwith.