KRISHNAKANT KANTILAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) It is submitted by the learned advocates that the matter is settled between the parties and the terms of compromise duly signed by the concerned parties is also placed on record. As per the terms of the compromise, petitioner Krishnakant Kantilal Soni and Shaileshkumst Jaswantlal Soni, respondent No.5 have agreed to withdraw the Chapter Cases filed against each other.

(3.) In view of the terms of compromise which is placed on record, the revision application is allowed. The order passed by the Executive Magistrate, Mamlatdar, Baria dated 6.10.2006 is hereby quashed and set aside. This Revision Application stands allowed accordingly and Rule is made absolute.