HASMUKHBHAI TISAMABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) DRAFT Amendment is allowed. Permission to amend the cause -title replacing "Sub Jail, Anand" with "Central Jail, Vadodara" is granted.

(2.) MR .Rutul Desai, learned counsel appears for respondent No.2 -complainant and undertakes to file the Vakalatnama. Permission is granted.

(3.) RULE . Respondents waive service. Considering the short dispute and the settlement between the parties, the matter is taken up for final hearing by consent of the parties.