KAMLESHBHAI VARJANGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 29.01.2019 passed the following order:-

(2.) Investigating Officer is present with the papers of investigation. It appears that due to overspeeding of the complainant the dispute has arisen. He has verified the genuineness of the complainant.

(3.) Bearing in mind the nature of allegations and, of course, with the parties having settled the dispute and the ratio laid down by the Apex Court in the case of Gian Singh vs. State of Punjab and another , (2012) 10 SCC 303 wherein the Apex Court has held as under: