MRINAL GAUTAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) RULE . Ms.Archana C. Raval, learned APP waives service of notice of Rule on behalf of respondent no. 1 and Mr.Rushabh Shah, 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.) LEARNED advocate for the applicant as well as learned advocate for the respondent no.2original complainant, have jointly submitted that the complaint, which had arisen out of purely a private dispute is settled between the parties and the complainant's advocate Mr.Rushabh Shah, under the instructions of the complainant submits that the complainant has no objection if the complaint is quashed. Learned advocate for respondent no.2 has placed on record the affidavit affirmed by complainant, wherein it is clearly stated that the dispute between the parties has been amicably settled and compromise has been arrived at between them and hence, if the F.I.R. is quashed, then complainant has absolutely no objection. The said affidavit is taken on record. Learned advocate Mr.Rushabh Shah has to filed vakalatnama during the course of the day or latest by 7th May, 2013.