HARPALSINH MOHANSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned A.P.P. Mrs. F.D. Patel waives service of notice of Rule on behalf of respondent No. 1.

(2.) WITH the consent of the learned advocates for the parties, this application is taken up for final hearing today as the offence has been compounded.

(3.) LEARNED advocate Mr. Lakhani for learned Mr. A.M. Dagli for the petitioner states that the the respondent No. 2 - original complainant has compounded the offence.