AJAY PARBHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Manthan Shukla, learned advocate, states that he has received instructions to appear on behalf of respondent-original complainant and has sought permission to file his Vakalatnama. The same is granted. RULE. Learned advocates waive service of notice of rule on behalf of the respective respondents. Since the parties have settled the dispute and with the consent of both the sides, the matter is heard finally today.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing FIR No.11210003200119 registered with Adajan Police Station, Surat City and the proceedings initiated pursuant thereto.

(3.) Mr. R.R. Marshall, learned Senior Advocate for the applicants, submitted that the dispute between the parties is of a civil nature and that the parties have settled the dispute amicably outside the Court. There remains no grievance between them now and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside. Learned advocate submitted that the Court may verify the said aspect from the original complainant, respondent no.2.