GAURANGBHAI MANUBHAI MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) RULE . Mr. Kodekar, learned APP waives service of notice of Rule on behalf of respondent no. 1 and Mr. Raval, 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 Raval, learned advocate appearing for the respondent no. 2 ­ complainant has submitted that there is no grievance now and FIR be quashed. The said affidavit is already on the record of the case.