GAURAV BABULAL THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. B.P Gupta appearing for the applicant states that in the present FIR the trial has concluded and the applicant has been acquitted by judgment and order dtd. 6/4/2022 passed by the learned Additional Chief Metropolitan Magistrate, Ahmedabad, in Criminal Case No. 1100195 of 2016. He also placed on record a copy of the judgment of the learned Lower Court.

(2.) Considering the fact that the applicant no.1 has already been acquitted of the charges leveled against him, qua the applicant no.1 as the matter has been amicably settled between the parties, the present application has become infructous qua applicant no.1

(3.) So far as the other applicants are concerned since respondent no. 2, first informant in her deposition before the Lower Appellate Court has stated that the matter has been amicably settled between the parties, there is no point in keeping any proceedings of the FIR in question or any other consequential proceedings pending as it would be nothing but an exercise in futility.