HUSENBHAI ABBASBHAI SUKHSARWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Special Criminal Application has been filed for following reliefs:-

(2.) Learned counsel appearing for the petitioners submits that in view of petitioners and complainant having settled their disputes, he would not press prayer (B) sought for in the petition and seeks for quashing of the proceedings in view of the affidavit filed by 3rd respondent. He would also hasten to add that suits which had been filed by petitioners namely S.C.S. No.363 of 2014 and R.C.S. No.293 of 2021 have been withdrawn. This fact is not disputed by the learned counsel appearing for 3rd respondent.

(3.) Both petitioners and 3rd respondent are present before the Court. They are identified by the learned counsel appearing for them. In token of having been identified by them, they have made available photocopies of the Aadhar cards which are signed by the parties and countersigned by their respective learned advocates. Hence, same are taken on record. They have also stated before the Court that compromise entered into by them is voluntary, without any threat, force or coercion. It is stated by 3rd respondent that he has understood the contents of the affidavit filed and being satisfied with the contents of the same after same having been explained to him by his advocate in vernacular language, he has affixed his signature voluntarily. Accordingly, their statements are taken on record.