RAHULBHAI KANTIBHAI BAMBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Yash Goplani states that he has instructions to appear for respondent-complainant. He is permitted to file his Vakalatnama in the Registry within three working days from today and the Registry shall accept the same. He has produced affidavit of the complainant, which is ordered to be taken on record.

(2.) Learned advocates for the parties have drawn the attention of this Court towards the affidavit of the complainant. The respondent-complainant is present before the Court and admits the correctness and genuineness of the affidavit through the learned advocate. Learned advocate Mr.Goplani identifies the respondent-complainant and confirms the correctness and genuineness of the affidavit.

(3.) Rule returnable forthwith. Learned advocates waive service of Rule for the respective respondents. Learned APP objects quashment of present proceedings on the premise of settlement.