AVESH @ SUNNY AMINBHAI MEMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Vasim Kureshi, states that he has instruction to appear on behalf of the original complainant. Accordingly, he is permitted to file his appearance on behalf of the original complainant. He further states that original complainant is present in the office of Vasim Kureshi, learned advocate and he has identified the original complainant, who is sitting beside him.

(2.) Mr. Saiyed, learned advocate for the applicant and Mr. Kureshi, learned advocate, jointly submit that the matter is amicably settled between the parties. They further submit that application under Section 482 of the Code of Criminal Procedure has been filed for quashment of the said FIR and the same is pending before the Coordinate Bench of this Court. They further submit that the original complainant has also filed an affidavit of settlement in the application for quashment of the FIR and the copy of the same is also annexed with present application.

(3.) Rule. Mr.L.B.Dabhi, learned Additional Public Prosecutor, waives service of notice of Rule on behalf of respondent- State.