THAKARSHIBHAI BHAGWANBHAI PANDAV KUMBHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Learned advocate Ms. Manisha Acharya states that she has an instruction to appear for the respondent No.2 - complainant. She is permitted to file her appearance forthwith. She produced copy of the affidavit of the original complainant and the same is taken on record.

(2.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.

(3.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.