RAMESHBHAI ASKARANDAS VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a quashing petition. Petitioner is the original accused in complaint Annexure A dated 12.12.07 filed before Navrangpura Police Station being C.R.No.812/2007 by respondent No.2 herein.

(2.) On 6.3.09, this Court had made prima facie observations with respect to the disputed transaction while admitting the petition and granting interim protection.

(3.) Learned advocates for the parties submitted that subsequently all disputes between the petitioner and respondent No.2 are amicably solved. Both sides have agreed to withdraw all proceedings. It is stated that the petitioner has returned the amount received from the complainant under the MOU and has settled all other terms as well. Pursuant to such agreement, the complainant has withdrawn the civil suit filed against the petitioner and has also agreed not to press the charge in the present complaint.