PRAJESH MANHARLAL JARIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Zubin F. Bharda, learned counsel appearing for the applicants, Mr. Nauman S. Qureshi, learned counsel for Mr. Shakeel A. Qureshi, learned counsel appearing for the respondent no.2 and Ms. Maithili D. Mehta, learned APP appearing for the respondent No.1 - State.

(2.) By way of this Application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants herein have prayed for the following reliefs:

(3.) Mr. Zubin F. Bharda, learned counsel appearing for the applicants submitted that the parties have settled the dispute amicably, in the proceedings pending before the learned Family Court, Surat and pursuant to the said settlement, Mr. Bharda, learned counsel submits that the impugned complaint being C.R. No. I-23 of 2013 registered with Athwalines Police Station dtd. 29/1/2013 be quashed.