SUNIL @ DHARMENDRA ISHWARBHAI NAIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) LEARNED advocate for the petitioners has submitted that prior to filing of this petition, the dispute which was essentially of private nature, is settled by the parties and the petition is filed along with affidavit at Annexure ­ B page-15 of the complainant, wherein, the complainant has clearly acknowledged the fact that the dispute is of the private nature and complaint be quashed.

(3.) MS . Raval, learned APP submits that she cannot object to the prayer for quashment in light of the decisions of the Supreme Court and court may pass appropriate orders.