ISMAILBHAI SIDIBHAI SUMRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Jeet Rajyaguru states that he has an instruction to appear on behalf of the original complainant - injured. He submits that he shall file his appearance during the course of the day.

(2.) Rule. Ms. Maithili Mehta, learned Additional Public Prosecutor waives service of rule on behalf of respondent - State and Mr. Jeet Rajyaguru, learned advocate waives service of rule for original complainant.

(3.) Mr. Jeet Rajyaguru, learned advocate states that the matter is settled between the parties. He further states that complainant - injured is present in the Court and he has been identified by him. He further submits that the complainant is out of danger. Hence, with the consent of parties, the matter is taken up for final hearing today itself.