THAKORE REJUJI JAISANGJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocate Mr. Amit Barot submitted that he will file vakalatnama during the course of the day on behalf of the complainant. Permission is granted.

(2.) IT is submitted by learned advocate Mr. Barot that the matter is settled amicably between the complainant and the accused persons as they are close relatives. Compromise pursis is also placed on record which is signed by the accused persons as well as the complainant and injured persons.

(3.) SO far as the offence punishable under Section 323 is concerned, the matter is settled between the parties. So far as the offence punishable under Section 325 is concerned, the parties have asked permission for compounding the offence. Permission is granted as the matter is settled between the parties. So far as the offence punishable under Section 324 is concerned, reliance is placed on the decision in the case of Ishwar Singh V/s State of Madhya Pradesh reported in AIR 2009 SC 675.