HARDIK KANUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned counsel for the respondents waive service. Even before the petition being entertained for admission, learned counsel, Mr. Chirag Parekh with Mr. A. M. Dagli, has appeared for respondent no. 2, the original complainant, and requested that as the parties having amicably settled their dispute of private nature, the petition may be allowed. Learned A. P. P. having no objection, the petitions are allowed and the F. I. R. registered as I-C. R. No. 128 and 131 of 2008 before Dakor Police Station alongwith all the legal proceedings pursuant thereto are hereby quashed. Rule is made absolute accordingly, with no order as to costs. Direct service.