MEENABA HANUBHA ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of respondent State. Learned advocate Mr. Ashok Purohit states that he has received instructions to appear on behalf of respondent-complainant in this matter. He is permitted to file his Vakalatnama with the Registry. With the consent of both the sides, the matter is heard finally.

(2.) Learned advocate for the petitioners submitted that the parties have settled the dispute amicably outside the Court and there remains no ill- will or dispute between them. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties.

(3.) The respondent-original complainant appeared before the virtual Court through learned advocate Mr. Ashok Purohit and affirmed about the factum of settlement of dispute with the petitioners. She submits that the dispute had arisen because of family issues and now the family members are in good relations with each other.