NITINBHAI GOPALBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate for the applicant as well as complainant submit that the matter is amicably settled between the parties and to this effect, the Affidavit of original complainant namely Munaf Mobeen Achhala is placed on record along with proof of identification. The complainant is also present before this Court. The contents of the affidavit are admitted by him. In view of the averments made in the affidavit, it appears that the matter is amicably settled as per the Memorandum of Understanding (Settled Agreement) drawn between the parties i.e. applicant and the complainant.

(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 applicant and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.