KANJIBHAI TEJABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Valmik Vyas states that he has instructions to appear for respondent No.2 - complainant. He is permitted to file his Vakalatnama. He submits that the matter is settled between the parties out of Court and therefore respondent No.2 - original complainant has no objection for quashment of the FIR. He has referred the affidavit of the complainant, which is produced at page 17 of the record. Learned advocate Mr.Vyas confirms the correctness and genuineness of the affidavit filed by the original complainant.

(2.) Rule. Learned APP and learned advocate Mr.Vyas waive service of Rule for respondent Nos.1 and 2 respectively. Learned APP, therefore, submits that this Court may pass appropriate order considering the facts of the present case.

(3.) When the matter is called out, learned advocate Mr. Kinerawala appearing for the applicants submitted that after the registration of the FIR in question, the matter is amicably settled with the original complainant. It is also submitted that cross FIR is filed by one of the applicants against respondent No.2 herein. It is submitted that dispute is settled and therefore on the ground of settlement, today, Coordinate Bench of this Court has quashed and set aside the said cross FIR.