JASHWANTLAL @ JASHUBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned advocate Mr. R.J.Goswami waives service of notice of Rule on behalf of the respondent No. 2.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates for the parties, this revision application is taken up for final hearing today.

(3.) THE original complainant has filed compromise pursis dated 11 -4 -2008. The document is ordered to be taken on record.