HITESHBHAI CHIMANLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr. Soni waives service of notice of Rule for respondent No. 1 and Mr. Kanani waives service of notice of Rule for respondent No. 2.

(2.) At the outset, learned advocates for the respective parties has submitted that the dispute is amicably settled between the parties. The complainant - Bhupedra S/o Ramprakash Shukla is also personally present before this Court.

(3.) Learned advocate Mr. Kanani for the respondent No. 2 has tendered the affidavit of respondent No. 2 - original complainant dated 21.06.2019, which is ordered to be taken on record.