PRAVINBHAI DAMJIBHAI VESHNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Ms.Krina Calla waives service of Rule on behalf of respondent No.1 and learned Advocate Mr.Rathor waives service of Rule on behalf of respondent No.2.

(2.) This application is filed for quashing of the complaint being I ?CR No.202 of 2018 before Junagadh City "B" Division Police Station and further proceedings arising therefrom being Sessions Case No.31 of 2019 pending before the Principal District and Sessions Judge, Junagadh on the ground of amicable settlement being arrived at between the parties.

(3.) Learned Advocate Mr.Rathor for respondent No.2 ? original complainant invited attention of the Court to the affidavit filed by respondent No.2, wherein it is inter alia stated that the dispute is settled with the help of friends and relatives and people of community and now there is no ill ?will or grievance survives and relations are also cordial. It is stated that the respondent No.2 has no objection if the impugned complaint is quashed.