RASHESHBHAI BABUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsels for the parties at length.

(2.) SHRI Shethna, learned advocate appearing for the complainant has submitted that the complainant is in fact very much aggrieved by the insult and conduct, which he had to suffer and therefore, the complaint is filed. He submits that the complainant is ready and willing to withdraw the complaint if the applicants through their counsel express regret for the conduct and if such regret is expressed, than, the complainant would not hold them in any manner nor would the applicants sue for filing such complaint.