NAVINBHAI HIRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Kishan Prajapati, learned advocate states that he has received instructions to appear for and on behalf of the original complainant-respondent No.2 and he shall file his Vakalatnama before the Registry. Registry shall accept the same.

(2.) Rule. Ms. M.H.Bhatt, learned APP waives service of notice of rule for and on behalf of the respondent No.1-State.Mr. Kishan Prajapati, learned advocate waives service of notice of rule for and on behalf of the original complainant -respondent No.2.

(3.) By way of present application, the applicant has requested to take the settlement on record and compound the offence by quashing and setting aside the judgment and order dtd. 18/4/2022 passed below Ex. 25 in Criminal Case No.622 of 2021 by learned 7th Additional Chief Judicial Magistrate, Gandhinagar and acquit the applicant.