SIMPAL SHANKARAV TARONE Vs. CHANCHALBEN DAHYABHAI SOLANKI

JUDGEMENT

(1.) RULE. Ms.Sudha Gangwar, learned advocate waives service of notice of rule on behalf of respondent No.1 ­ original complainant and Ms.Chetna Shah, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent No.2 ­ State.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, present Criminal Revision Application is taken up for final hearing today.

(3.) MS.Sudha Gangwar, learned advocate appearing on behalf of the respondent No.1 ­ original complainant has confirmed that the respondent No.1 ­ original complainant has received Rs.80,000 from the petitioner herein ­ original accused. Copy of the receipt issued by the respondent No.1 is directed to be taken on record.