APARN ANUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants states that the matter has already been settled between the parties outside the Court.

(2.) Learned advocate Mr. Kshitij Amin appears for the original complainant respondent No.2 and about 11 heirs and states that the matter has already been settled between the parties. He seeks permission to file his Vakalatnama. Registry shall accept the same. He further states that the original complainant has died and thereafter, his heirs and legal representatives have entered into settlement with the applicants and received the amount of consideration and in lieu thereof, one of the heirs namely Mr. Rakeshbhai Kantibhai Patel has filed an affidavit indicating the same. He further states that the declaration clearly mentions the terms of the settlement and receipt of money thereof.

(3.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.