MIHIR DHIRENBHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Dayani, learned advocate for the applicant and Mr.Dave, learned advocate for respondent No.2 and Ms.Raval, learned APP for respondent No.1.

(2.) RESPONDENT No.2 herein lodged complaint/FIR dated 16.7.2008 with Mahila Police Station, Ahmedabad City alleging offences punishable under Sections 498A, 294B, 506(2) and 114 of Indian Penal Code. The said complaint/FIR was registered as I CR No.43/2008.

(3.) THE applicant and complainant have jointly submitted that the complainant and the present applicant has subsequently arrived at a settlement and the dispute between the complainant respondent and present applicant is fully and finally settled.