(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing C.R. No.11203004220240 of 2022 registered with C-Division Police Station, Junagadh for the offences punishable under Sec. 379 of the Indian Penal Code, and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.
(2.) Heard learned advocate for the applicant Mr.Maulik Soni and learned advocate Mr.Viral Rana appears for the respondent No.2 - complainant, who is permitted to file his Vakilatnama.
(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.