JALPESH BAHUBAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Special Criminal Application has been filed seeking following reliefs -

(2.) Criminal Misc.Application No. 1 Of 2022 has been filed stating thereunder that the parties have entered into settlement and in terms of the settlement, the petition be disposed of. The terms as agreed to between the parties read as under -

(3.) Hence, they have prayed for the FIR registered against the petitioner on the strength of the complaint filed by the respondent no.4 to be quashed.