JAGDISHSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application the applicant herein (original accused No.2) has prayed for the following reliefs:-

(2.) Heard Mr. Abhaykumar P. Shah, the learned advocate appearing for the applicant, Ms. Maithili Mehta, the learned APP appearing for the respondent No.1 - State and and Mr. Chirag H. Parekh, the learned advocate appearing for the respondent No.2 - original complainant.

(3.) Notice came to be issued on 27/3/2019. Pending the present application the parties have arrived at an amicable settlement. The respondent No.2 - original complainant, Manuba d/o Velubha Modji Barach has filed an affidavit dtd. 13/11/2022. It is taken on record. The affidavit is duly attached with the copy of agreement of settlement and duly notarized on 1/9/2022.