CHINTANBHAI YOGESHBHAI PATEL & 4 ORS. Vs. STATE OF GUJARAT & 1 ANR.
LAWS(GJH)-2017-7-186
HIGH COURT OF GUJARAT
Decided on July 26,2017

Chintanbhai Yogeshbhai Patel And 4 Ors. Appellant
VERSUS
State of Gujarat And 1 Anr. Respondents

JUDGEMENT

A.J.DESAI, J. - (1.) Mr. Mahesh Poojara, learned advocate appearing for Mr. Ashish Dagli, learned advocate states that Mr. Dagli, learned advocate has instruction to appear on behalf of respondent No.2-original complainant and shall file his appearance at the earliest. He has identified the original complainant, who is present in the Court and states that the matter is settled between the parties.
(2.) With the consent of the learned advocates appearing on behalf of the respective parties, the matter is taken up for final hearing today.
(3.) Rule. Mr. L.B. Dabhi, learned Additional Public Prosecutor waives service of Rule on behalf respondent No. 1-State of Gujarat and Mr. Mahesh Poojara, learned advocate for Mr. Ashish Dagli, learned advocate waives service of Rule on behalf of respondent No.2-original complainant.;


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