JAYRAJ MAHIPALSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Learned advocate for the applicant to carry out the same forthwith. Civil Application stands disposed of accordingly.

(2.) On 29.06.2021, the complainant was present in the office of learned advocate Mr. Dhruv Shah for the respondent No.2 - original complainant. On that day, when inquired by the Court, the complainant has stated that the dispute is amicably settled with the present applicant and therefore if the FIR in question is quashed and set aside, he has no objection. Learned advocate Mr. Shah has also identified the complainant. Affidavit of the complainant is placed on record.

(3.) Learned advocate Mr. Bhatia appearing for the applicant referred to the affidavit of the respondent No.2 - complainant, which is placed on record 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.