SODAGAR UMAR MAHAMMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) RULE . Ms. Punani, learned APP waives service of notice of Rule on behalf of respondent no. 1 and Mr. Bhatt, learned advocate waives service of notice of Rule on behalf of respondent no. 2. With the consent of learned advocates for the parties, Rule is fixed forthwith.

(3.) THE respondent no. 2 - complainant is present in the court and he has shown his willingness to file an affidavit, which is ready. Shri Bhatt, learned advocate appearing for the respondent no. 2 ­ complainant has submitted that he will be filing his vakalatnama today itself or tomorrow. Shri Bhatt, learned advocate submits that the affidavit of the complainant showing that there is no grievance qua accused now is ready and FIR be quashed. The said affidavit is taken on record.