(1.) RULE. Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of notice of RULE on behalf of respondent No.1 State and Ms.Gayatri Jadeja, learned advocate waives service of notice of RULE on behalf of respondent No.2 herein original complainant.
(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties and as now the dispute is amicably settled between the parties, the present application is taken up for final hearing today.
(3.) MS.Jadeja, learned advocate appearing on behalf of respondent No.2 original complainant, under the instruction from respondent No.2, who is personally present in the Court, has submitted that now the complainant has no grievance against the applicant Nos.1 and 2 and they have good relation and affidavit-in-reply is filed by respondent No.2 original complainant by submitting that now she has no grievance and she has no objection, if the impugned complaint/FIR is quashed and set aside.