HADA DHAVAL KAUSIKBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Pooja Baswal, learned advocate for the applicants and Ms. Maithili Mehta, learned APP for the respondent State through Video-conferencing.

(2.) Ms. Pooja Baswal, learned advocate for the applicants has submitted that Mr. Prakash Tomar, learned advocate has filed his Vakalatnama for the original complainant with the Registry last Friday. Registry is directed to accept his Vakalatnama and place it on record.

(3.) On 23.09.2020, this Court has passed an order wherein it was observed that the complainant Ms. Pooja D/o. [email protected] W/o. Sidhharth Mehta, was present and she had accepted that there is a settlement arrived at between the parties and has no objection if the complaint is quashed.