SANDIP PRAFULBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Kavi Patel, learned advocate, states that he has instructions to appear on behalf of original complainant. He will file his Vakalatnama as appearing on behalf of the complainant. The Registry to accept the same.

(2.) Heard learned advocate for the applicant and Mr.Kavi Patel, learned advocate for the respondent No.2 - complainant.

(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.