RAKESH PRATAP R. SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Sujoy Routh and learned advocate Mr. Shivam Thakkar appearing for the respondent Nos. 2 and 3 respectively have submitted that respondent nos.2 and 3 viz. Ajay Ashokji Thakore and Vishal Ashokji Thakore are present during the course of hearing of this application and they identify them.

(2.) Learned advocate Mr. Aundhiya appearing for the applicant referred to the affidavits of the respondent Nos.2 and 3 complainant and victim, which are placed on record at page 21 and 22 of the compilation and submitted that the matter is amicably settled with the complainant and the victim and therefore they have no objection if the complaint is quashed qua the applicant.

(3.) When inquired by this Court, respondent Nos.2 and 3 have stated that the matter is amicably settled with the applicant and therefore they have no objection if the complaint is quashed qua applicant.