KAUSHIK VASANT HARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.K.P.Rawal, learned Additional Public Prosecutor waives service of notice of RULE on behalf of respondent No.1. Mr.P.R.Abichandani, learned advocate waives service of notice of RULE on behalf of respondent No.2 ? original complainant.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocate appearing on behalf of the respective parties and as it is reported that the parties have settled the dispute amicably, which was prima facie private in nature, the present application is taken up for final hearing today.

(3.) LEARNED advocates appearing on behalf of the respective parties have relied upon the decision of the Honourable Supreme Court in the case of Madan Mohan Abbot V/s. State of Punjab reported in 2008(4) SCC 582; in the case of Nikhil Merchant V/s. Central Bureau of Investigation and another reported in 2009(1) GLH 31 as well as in the case of Manoj Sharma V/s. State and others reported in 2009(1) GLH 190 and requested to quash and set aside the impugned FIR.