HARSHADBHAI SHANABHAI PATEL Vs. ASHOKKUMAR MANIBHAI PATEL

JUDGEMENT

(1.) LEAVE to amend the cause title.

(2.) RULE. Mr.Murali Devnani, learned advocate waives service of notice of rule on behalf of respondent No.1 ? original complainant and Mr.M.R.Mengdey, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent No.2 ? State.

(3.) TODAY when the present Criminal Revision Application is taken up for final hearing, learned Advocates appearing on behalf of the respective parties more particularly learned advocate appearing on behalf of the complainant- respondent No.1 as well as original accused ? petitioner herein have jointly submitted that in the facts and circumstances of the case and as the entire amount was to be paid and the said amount was to be received by the society, the matter is settled between the parties and learned advocate appearing on behalf of the respondent No.1 ? original complainant has stated at the bar that he has no objection if the offence is permitted to be compounded and the impugned judgement and orders passed by both the Courts below are quashed and set aside on any condition that may be imposed by this Court.