MADHUBHAI KARSHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. Ronak Raval for respondent no.1 - State and learned advocate, Mr. Sunil Joshi for respondent no.2 - Original Complainant waive service of notice of Rule.

(2.) Heard learned advocate, Mr. Vishal Awtani for the applicants, learned APP, Mr. Ronak Raval for respondent no.1 - State and learned advocate, Mr. Sunil Joshi for respondent no.2 - Original Complainant. Learned advocate Mr.Sunil Joshi submits that he has already filed his Vakalatnama in the Registry along with the further affidavit of respondent No.2 - first informant. It is submitted that the first informant is personally in the office of learned advocate Mr. Joshi. When inquired, Mr.Raju Naranbhai Boliya stated that the dispute is settled between the parties and, therefore, if the impugned FIR is quashed and set aside, he has no objection.

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