JAIDEEPSINH V CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned A. P. P. and learned counsel Mr. Chintan Popat waive service for the respondents. Since the dispute of a private nature leading to the filing of the complaint has been amicably settled and parties have jointly requested to allow the petition, it is allowed and the complaint registered as I-C. R. No. 591 of 2008 before Pradhumannagar Police Station, Rajkot, alongwith all the proceedings pursuant thereto are quashed. Rule is made absolute with no order as to costs. Vakalatnama of Mr. Popat shall be accepted in this matter.