SURESHBHAI PUNABHAI KOPSA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Ravi B. Shah, learned advocate, has instructions to appear on behalf of First-informant of the case - Dharmendrakumar Batubhai Kopsa as also the Injured - Batubhai Salubhai Kopsa and he seeks permission to file his appearance on their behalf with the Registry within a period of

(2.) days hereof. Registry is directed to accept the same.

(3.) As stated in the affidavits, the dispute is amicably settled between the parties, and therefore, if the applicant - accused, who is as such a family relative, if judgment of conviction and order of sentence imposed upon him is quashed and set aside, they have no objection.