MAMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. N.S.Jethva, learned advocate has instructions to appear for and on behalf of the original first informant " Krupeshbhai Chandrakantbhai Thakkar, who is present before the Court and duly identified by her. She is permitted to file her appearance for and on behalf of the original first informant. Registry is directed to accept the same and reflect her name in the first informant.

(2.) RULE returnable forthwith. Learned APP Ms. Krina Calla waives service of Rule on behalf of the respondent State as also learned advocate Ms. N.S.Jethva waives service of Rule on behalf of the original first informant.

(3.) Ms. Jethva, learned advocate representing the first informant produces the xerox copy of an affidavit, executed on 27/2/2023, stating therein that the matter is settled with the present applicant and if he is released on bail, first informant has no objection. It is further stated in it that for getting him acquitted of the charge wherever his signature is required, he is ready to make the same including the quashing of the FIR. Copy of the said affidavit is ordered to be taken on record.