BUNTY FULSINGH ZARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP Ms. Bhatt appears for respondent No.1 - State and learned advocate Mr. Anandjiwala appears for respondent No.2 - complainant and also injured witness Mr. Dharmesh Shyora.

(2.) Rule. The respondents waive service.

(3.) Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today.