BABULAL KANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicants have filed Criminal Misc. Application No.3211 of 2013 for fixing this matter for final hearing.

(2.) AS Mr.K.V.Shelat, learned advocate for the applicants and Mr.Viral K. Salot, learned advocate for respondent No.3first informant have indicated that the applicants and the first informant are closed relatives and have amicably resolved the dispute between them, the present matter is taken up for final hearing and disposal with consent of the parties.

(3.) IT may be noted that this Court (Coram: K.M.Thaker, J) vide order dated 19.02.2013 while admitting the matter passed the following order: