(1.) RULE . Learned advocate Mr. H.D. Chudasama waives service of notice of Rule on behalf of respondent No.1 and learned A.P.P. Mrs. F.D. Patel waives service of notice of Rule on behalf of respondent No. 2.
(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 advocates for the petitioner and learned advocate for the respondent No. 1 have filed compounding pursis dated 4 -7 -2009 signed by both the parties. It is ordered to be taken on record.