- (1.)Rule. Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent Nos.1 & 2 and Mr.Chintan Popat, learned advocate waives service of notice of Rule on behalf of respondent No.3.
(2.)In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties and as it is reported that the matter is settled between the complainant and the applicants - original accused, the present application is taken up for final hearing today.
(3.)An FIR has been lodged against the applicants and other co-accused with Bhavnagar "A" Division Police Station, Bhavnagar for the offences punishable under Sections 323, 324, 504, 506(2) and 114 of the Indian Penal Code.