PANKAJBHAI AMRUTBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Nitiraj Desai states at the bar that Chetan Pandya, learned advocate has received instructions to appear for and on behalf of the respondent no.2 and sought permission to appear on behalf of the respondent no.2. Permission; as sought for; stands granted. Mr. Chetan Pandya shall file his Vakalatnama before the Registry. Registry shall accept the same.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. Nitiraj Desai for Mr. Chetan Pandya waives service of notice of rule for and on behalf of the respondent no.2.

(3.) It appears from the record that the original complainant namely Sureshchandra Narayanchandra Acharya was passed away on 23/11/2015 and his death certificate is produced on record. But, after his death, the issue between the applicants and the son of the deceased complainant, as he was one of the victim of the offence and therefore, in this consent quashing petition, instead of the deceased original complainant, his son namely Tejas Sureshchandra Acharya has been joined as respondent no.2 and he has filed his affidavit declaring about compromise arrived at between the parties.