MERUBHAI RAMABHAI RABARI (HUN) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Bhavik Samani, learned advocate states that he has instruction to appear on behalf of respondent No.2 - original complainant and shall file his appearance at the earliest. He has identified the original complainant, who is present in the Court and states that the matter is settled between the parties.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties, the matter is taken up for final hearing today.

(3.) Rule. Mr.Rakesh Patel, learned Additional Public Prosecutor waives service of Rule on behalf respondent No.1 - State of Gujarat and Mr.Bhavik Samani, learned advocate waives service of Rule on behalf of respondent No.2 - original complainant.