BAKULBHAI ISVARBHAI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Dipen Chaudhary submits that he has received instructions to appear for respondent No.2 original first informant. He is permitted to file his Vakalatnama. Registry to accept his Vakalatnama. It is also submitted that respondent no.2 viz. Musafir Kedarbhai Yadav is present during the course of hearing of this application and he identifies him.

(2.) Learned advocate for the applicant referred to the affidavit of the respondent No.2 - complainant, which is placed on record at page 13 of the compilation and submitted that the matter is amicably settled with the complainant and therefore he has no objection if the complaint is quashed qua the applicant.

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