YUVRAJSINH GANSHYAMSINH CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. Gohil Chetana, learned advocate shall file her Vakalatnama on behalf of the respondent No.2-original complainant. Registry to accept Vakalatnama of Ms.Chetana, appearing on behalf of respondent No.2.

(2.) Heard Mr. Niyalchandani, learned advocate for the applicant and Ms.Chetna Gohel, learned advocate for the respondent no.2 - complainant.

(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.