ARVINDBHAI DAHYABHAI BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. A.D.Shah, learned advocate for the applicants states that the matter is settled between the parties and in the larger interest of the minor, who after the sad demise of the deceased, is residing along with the applicantaccused. Therefore, in the larger interest of the minor, the complainant, who is brother of the deceased as well as other relatives have compromised.

(2.) Mr. Panchal, learned advocate for respondent no.2 states that the matter is settled in the best interest of infant namely Ved and he placed Affidavit filed by the respondent No.2 original complainant, is at Page No.60 to this petition.

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