BAKULBHAI RAJABHAI DAVERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR . Kishan P. Prajapati, learned counsel appears for respondent No.2complainant and undertakes to file the Vakalatnama. Permission is granted. Draft Amendment is granted. The complainant is also present in court.

(2.) RULE . Respondents waive service. Considering the short dispute and settlement between the parties, Rule is heard today by consent of the parties.

(3.) THE petitioner while pleading ignorance to the entire incident, has come out for quashment of the FIR lodged by respondent No.2 -complainant with an allegation of abduction of brother -in -law respondent No.2 for recovery of money he owed to Raghubhai. During the course of the period, it is stated that the matter is settled, and the affidavits of the complainant and victim are placed on record.