PRAVIN RAMLAL GARG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) RULE . Ms. Raval, learned APP waives service of notice of Rule on behalf of respondent no. 1 and Mr. Bhavsar, 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.) SHRI Bhavsar, learned advocate appearing for the respondent no. 2 ­ complainant has submitted that he has filed his vakalatnama today and there is no grievance qua accused now and FIR be quashed. The said affidavit is taken on record.