GAGUBHA MANSANGJI WAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed under Articles 226 and 227 of the Constitution of India seeking following reliefs:

(2.) When the matter was listed on 24/3/2022, learned counsel appearing for respondent No.3 had submitted that criminal proceedings initiated against the petitioners can be quashed. Respondent No.3 who was present in Court on said date had made the submissions. Based on his submission this Court had recorded as under:

(3.) Again when the matter was listed on 25/4/2022, affidavit of the petitioner came to be filed stating thereunder that regular civil suit between the petitioners and respondent No.3 has been been settled and it has been unconditionally withdrawn, as also the complaint lodged by the petitioners against respondent No.3. Both the parties have unconditionally withdrawn the proceedings initiated against each other. It is stated in paragraph 9 of the affidavit dtd. 22/4/2022 to the following effect: