NIKHILCHANDRA PRAVINCHANDRA PUJARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Anand Gogia appearing on behalf of the applicants, learned Advocate Mr.Krunal Shahi appearing on behalf of the respondent No.2 and learned APP Ms.Mehta for the respondent State.

(2.) Vide order dtd. 18/2/2022 this Court had recorded as thus:-

(3.) Today learned Advocate Mr.Gogia and learned Advocate Mr.Shahi would submit that appropriate action for revival of Criminal Misc. Applications No.18153 of 2014 and No.18155 of 2014, which had been disposed of by the learned Coordinate Bench of this Court vide order dtd. 9/10/2018, has been initiated and whereas the matters have been revived by the learned Coordinate Bench of this Court. Learned Advocate Mr.Shahi would further tender affidavits by the complainant - respondent No.2 as well as of the witness named in the complaint, who also had given some money to the accused. Both the complainant and the witness inter alia confirm that they have received the full principal amount as given by them to the applicants. Learned Advocate Mr.Shahi relying upon the same would submit that the complainant and witness would not have any objection if the impugned complaint is quashed as far as the present applicants are concerned.