Pushpendrasinh Dashrathsinh ... vs State Of Gujarat
2023 Latest Caselaw 5920 Guj

                                                                                             NEUTRAL CITATION




      R/CR.MA/16431/2020                                        ORDER DATED: 11/08/2023

                                                                                              undefined




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 16431 of 2020

==========================================================
                   PUSHPENDRASINH DASHRATHSINH GOHIL
                                 Versus
                           STATE OF GUJARAT
==========================================================
Appearance:
MR BHAVESH J PATEL(6801) for the Applicant(s) No. 1,2,3,4
MR. RADHESH Y VYAS(7060) for the Applicant(s) No. 1,2,3,4
MR APURVA R KAPADIA(5012) for the Respondent(s) No. 2
MR. DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
==========================================================

     CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                     Date : 11/08/2023
                                      ORAL ORDER

1. Respondent No.2 - Digvijaysinh Gunvantsinh Sisodiya

(original complainant) is personally present before this Court

today. He has confirmed veracity of the affidavit, which is

tendered by learned advocate for the respondent No.2, which

is taken on record and has submitted that he has no

objection if the impugned complaint is quashed.

2. Hence, in light of the above and in view of the

judgment of the Hon'ble Apex Court in the case of Gian

Singh v. State of Punjab and another reported in 2012 (10)

SCC 303, no fruitful purpose would be served in continuing

this application.

NEUTRAL CITATION

R/CR.MA/16431/2020 ORDER DATED: 11/08/2023

undefined

3. Accordingly, the present application is disposed of.

4. The impugned F.I.R. C.R. No.II 212 of 2019 registered

with Modasa Rural Police Station, Arvalli and consequential

proceedings arising pursuant to the impugned F.I.R. are

hereby quashed and set aside.

Rule is made absolute. Direct service is permitted.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA