ARJUNSINH ANIRUDDHSINH CHUDASMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Vasimraja A. Kureshi on behalf of the applicant and learned APP Ms. M. D. Mehta for respondent-State, learned Advocate Mr. Nisarg N. Jain on behalf of the respondent no. 2.

(2.) Learned Advocate Mr. Kureshi as well as learned Advocate Mr. Jain would jointly submit that the issue is settled between the parties and whereas no fruitful purpose would be served if the FIR is permitted to proceed any further.

(3.) Learned Advocate Mr. Jain would further submit that the complainant is present at his office and whereas upon inquiry from this Court, the complainant, who is identified by the learned Advocate Mr. Jain, submits that the dispute is settled between the parties and whereas the complainant would not have any objection if the complaint impugned is quashed qua the applicant.