ASHOK KESHUBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Jasani, learned advocate for the applicant, Ms.Mehta, learned APP for respondent No.1 - State and Mr.Prajapati, learned advocate for respondent No.2 through Video Conferencing.

(2.) RULE. The respondents waive service.

(3.) On earlier occasion i.e. on 21.09.2020, this Court has inquired from the original complainant, Manishaben w/o. Ravibhai Parshottambhai Solanki and Ravibhai Parshottambhai Solanki about the settlement through Video Conferencing. They both have admitted that the settlement has been arrived at between the parties and they have acknowledged the settlement and have filed the affidavits to that evect and they have no objection if the present petition is allowed by quashing the impugned FIR.