ABDUL @ HAJIBHAI KASAM BAJANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Y.J. Patel appears on behalf of respondent No.2 - complainant and seeks permission to file Vakalatnama with the Registry, which is granted. The respondent-original complainant is also present before the Court and is identified by learned advocate Mr. Y.J. Patel.

(2.) RULE. Learned advocates waive service of notice of rule on behalf of the respective respondents. With the consent of both the sides, the matter is heard finally.

(3.) By way of this petition filed under sec. 482 of the Code of Criminal Procedure, the petitioners have prayed to quash and set aside, on the basis of settlement, the impugned complaint being C.R. No. I - 38 of 2019 registered with Bhuj 'B ' Division Police Station, Kachchh West - Bhuj for offences punishable under Ss. 406, 420, 114, 34 and 120B of IPC and all consequential proceedings initiated in pursuance thereof.