DARSHANKUMAR ISHWARBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Mahesh Poojara, learned advocate states that he has received instructions to appear for and on behalf of the original complainant and sought permission to appear on behalf of the original complainant. Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

(2.) By way of present appeal, the present appellant has requested to quash and set aside the judgment and order dtd. 18/7/2019 passed in Special (POCSO) Case No. 51 of 2018 by learned 2 nd Additional Sessions Judge & Special POCSO Judge, Kheda at Nadiad.

(3.) Today, when the matter was taken up for hearing, joint submission was made by learned advocates appearing for the respective parties that the dispute between the parties is settled amicably and the original complainant has no objection if the impugned order would be quashed and set aside. Learned advocate for the original complainant has produced an affidavit filed by the original complainant which is taken on record.