VISHNUBHAI NATVARBHAI KHODADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. Palak Jadeja, learned advocate states that she has received instructions to appear for and on behalf of the original complainant and she sought permission to appear on behalf of the original complainant and she shall file her Vakalatnama before the Registry. Permission as sought for is granted. Registry shall accept the vakalatnama.

(2.) The complainant has filed an affidavit dated 09.04.2021 wherein he has stated that the parties have amicably settled their disputes and due to misunderstanding the present FIR has been filed.

(3.) This Court is perused the affidavit of the original complainant wherein he has stated that due to misunderstanding the present FIR has been filed and both the parties have resolved their disputes with the intervention of family members and relatives. It is also stated that he has filed this affidavit without any fear or threat or influence from any other person and he has no objection if the applicant is released on bail.