STATE OF GUJARAT Vs. SAMPATRAJ PIRCHAND JAIN

JUDGEMENT

(1.) Heard learned advocate Ms. Asmita Patel for the petitioner State and learned advocate Mr. Rajesh Kanani for the respondent.

(2.) Learned APP places on record report of the concerned investigating officer, which has recorded the statement of parties to the dispute. Said report is taken on record.

(3.) The deed of compromise between the parties to the dispute i.e. petitioner original complainant and the respondent accused are placed through learned advocate Mr. Rajesh Kanani, which is placed on record.