SHRUTIBEN PRASANT SHAH Vs. P P JOBALIA

JUDGEMENT

(1.) RULE. Learned counsel for the respondents waive service.

(2.) LEARNED counsel for the petitioner Mr. B. C. Dave and Mr. P. P. Jobalia, respondent No. 1, the original complainant as also learned A. P. P. Mr. R. C. Kodekar jointly submitted that in view of the limited consensus arrived at between the original complainant and the accused persons and in view of the development subsequent to the filing of the complaints, the criminal cases filed by respondent No. 1 were not required to be pursued or prosecuted and hence, those cases were requested to be quashed to cut-short the unnecessary proceedings and relieve the parties and the Court of such unnecessary burden. It was submitted by respondent No. 1, original complainant appearing as party-in-person, that he has agreed to quashing of all his complaints against the petitioners on condition and understanding that he will not, in any way, be harassed by the petitioners and they will not directly or indirectly approach him either for the purpose of pressurising him or claiming any rights over him or his property. Without admitting any of the allegations or apprehensions expressed by respondent No. 1, it was stated, on instructions, by learned counsel Mr. B. C. Dave that the petitioners do not propose to approach the original complainant or make any claims against him on the basis of any previous relationship or share in any property of respondent No. 1.

(3.) THEREFORE, recording the above statements made before this Court and recorded herein, the following criminal cases are quashed. <FRM>JUDGEMENT_2743_TLGJ0_2008Html1.htm</FRM>