MAKBULHUSEN NURMOHAMMAD SUMARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Timbalia for the petitioner, at the outset, submitted that only one FIR has been registered against the petitioner. However, after the registration of the FIR, now, the dispute is already settled with the original complainant and this Court has quashed and set aside the FIR filed against the petitioner on the ground of settlement.

(2.) The learned AGP has placed on record a communication dtd. 16/2/2023 addressed by the Police Inspector, Sarkhej Police Station to the learned Government Pleader, wherein, it has been specifically stated that till today order of detention has not been passed against the petitioner on the basis of the FIR which is placed on record and referred to in the said communication. However, it is stated in the said communication that in future if another FIR is registered against the petitioner, the respondent authority may also consider the FIR, the details of which are given in the said communication, for passing an appropriate order against the petitioner.

(3.) In view of the aforesaid communication, learned advocate for the petitioner, under the instructions, seeks permission to withdraw this petition at this stage.