(1.) Mr. Kausal Patel, learned advocate submits that he has instruction to appear on behalf of respondent no.2 - original complainant. He seeks permission to file his Vakalatnama before the Registry. The vakalatnama be accepted and taken on record.
(2.) This petition has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.11208001200050 of 2020 registered with Mahila Police Station, Dist.: Rajkot City for offfences punishable under sec. 498A , 323 , 504 and 114 of IPC and the proceedings initiated pursuant thereto.
(3.) Mr. H.J. Karathiya, learned advocate for the petitioners submitted that, the disputes is of private in nature. He submits that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the parties are known to each other and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.