ARPIT RAJENDRAKUMAR JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. M.H. Rathod, learned advocate has instructions to appear for respondent No.2 ' Complainant ' Pinakinbhai Virubhai Patel, who is present before the Court duly identified by him. Mr. M.H. Rathod, learned advocate is in process of filing his appearance.

(2.) RULE. Learned advocate Learned APP Ms. C.M. Shah waives service of rule on behalf of respondent No.1 ' State. Mr. M.K. Rathod waives service of rule on behalf of respondent No.2 ' Complainant.

(3.) Mr. M.H. Rathod, learned advocate for respondent No.2 tenders an affidavit duly affirmed on 13/12/2021 by the respondent No.2 ' complainant stating therein that the matter is settled between the parties and he does not wish to proceed further in his complaint and if judgment of conviction and order of sentence passed upon the applicant is quashed and set aside, he does not have any objection. The affidavit is taken on record.