MOIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. R.S. Zeena, 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 section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being I-C.R. No.11191028200286 of 2020 registered with Vejalpur Police Station, Dist.: Ahmedabad City for offfences punishable under section 452 , 294(b) , 506(2) and 114 of IPC and the proceedings initiated pursuant thereto.

(3.) Mr. O.I. Pathan, learned advocate for the applicants 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 therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.