KARANRAJ @KISHAN HAJABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP and learned advocate Ms.Avanika Panchal waive service of notice of rule on behalf of respondent No.1 and 2 respectively.

(2.) Learned advocate for the petitioner submitted that the parties have settled the dispute amicably outside the Court and there remains no ill-will or dispute between them. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties.

(3.) The respondent-original complainant appeared before the Court and has been identified by learned advocate Ms.Avanika Panchal. The respondent complainant has affirmed about the factum of settlement of dispute with the petitioner and has also consented to the quashment of the impugned complaint filed against the petitioner. He has filed an Affidavit to that effect, which is taken on record.