NAINESHBHAI BABUBHAI PADHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Vicky Mehta states that he has instructions to appear for respondent No.2 - complainant. He is permitted to file his Vakalatnama. He submits that the matter is settled between the parties out of Court and therefore respondent No.2 - original complainant has no objection for quashment of the FIR. He has referred the contents of the affidavit of the complainant, which is produced on record at page 14. Learned advocate Mr.Mehta confirms the correctness and genuineness of the affidavit filed by the original complainant.

(2.) Rule. Learned APP and learned advocate Mr.Mehta waive service of Rule for respondent Nos.1 and 2 respectively. Learned APP objects quashment of present proceedings on the premise of settlement.

(3.) With the consent of learned advocate for the applicants and learned advocate for respondents, present application is taken up for final disposal today.