AMIT SHANTILAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Majmudar, learned advocate for the applicant and Mr.Raval, learned APP.

(2.) IN support of his submission, Mr. Majmudar, learned advocate for the applicant has relied upon Annexure -F, page 27 of this petition and submitted that the regular Regular Civil Suit No.14 of 2010 has been disposed of in light of the said settlement, which is also signed by the present respondent No.2. Mr. Majmudar has also contended that in the said order it is also mentioned that all Criminal proceedings are settled and have been withdrawn.

(3.) IN view of the above settlement arrived at between the parties, learned counsel for the applicant has submitted that the present application may be allowed and complaint may be quashed by this Court.