RASIKBHAI JINABHAI BAMBHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Alka B. Vaniya, learned advocate appearing for the applicants, Ms. Raksha Dikshit, learned advocate for the respondent No.2 - original complainant and Ms. Maithili D. Mehta, learned Additional Public Prosecutor appearing for the respondent No.1 - State.

(2.) By filing of the present petition, the learned advocate appearing for the respective parties have jointly prayed for quashing of impugned FIR being C.R.No.I-45/2019 registered with Una Police Station, which has culminated into Charge-sheet on 10/9/2019 being Case No.1628 of 2019, for the reasons that the parties have arrived at an amicable settlement.

(3.) An affidavit on behalf of the respondent No.2 - Original complainant filed on 28/1/2020 reads thus :-