HIRENBHAI HARESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed for the following reliefs.

(2.) Heard Mr.Shushil Shukla, learned advocate for the applicant, Ms.Moxa Thakker, learned APP for the respondent - State and Mr.Shirish Patel, learned advocate for respondent no.2 through video conferencing.

(3.) Today, the orginal complainant - Maheshbhai Patel is present through video conferencing. On inquiry from him, he has specifically stated that the settlement has been arrived at between the parties and he has received the entire amount from the present applicant and he has no objection if the present application is allowed.