KALPESHBHAI DINESHCHANDRA JARIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Learned advocate Mr. H.B. Champavat states that he has instructions to appear for the original complainant - respondent No.2. He is directed to file his appearance along with letter of authority issued by the Liquidator forthwith. The complainant states that the matter is settled between the parties. On behalf of the respondent No.2 - Bank, its Authorized Officer Shri Sunil Laxmanrao Powle is present in the Court and he states that he has been authorized by the Bank to settle the matter and Bank has no objection if the impugned FIR is quashed by this Court as settlement is arrived at between the parties.

(2.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.

(3.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicants and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.