SURESHBHAI BHADABHAI PANSURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. Raval, waives service of rule for Respondent No.1-State and learned Advocate, Mr. Dave, waives for Respondent No.2-original complainant.

(2.) It is submitted that during the pendency of these proceedings, now, Respondent No.2-the original complainant has settled the dispute with the present applicants as well as the remaining accused persons. The original complainant- Respondent No.2 has also filed an affidavit to that effect. A copy of the same is produced at Page-1 of the separate compilation.

(3.) In view of the settlement arrived at between the parties, no fruitful purpose would be served by continuing the present proceedings. Hence, without entering into the merits of the matter, this application is ALLOWED and the impugned order as well as the proceedings, i.e. order dtd. 18/1/2021, passed below Exhibit-1 in Inquiry Case No. 8 of 2016, which is now numbered as Criminal Case No. 148 of 2021, pending before the Court of the learned Judicial Magistrate, First Class, Savarkundla, are QUASHED and set aside qua the present applicants only. Rule is made absolute, accordingly.