DHRUVESH SHAMBHUBHAI DHANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule returnable forthwith. learned advocates appearing for the respective parties waives service of notice of rule on behalf of the respective respondents.

(2.) By way of present application, the applicants herein have prayed for quashing of impugned complaint as Criminal Misc. Application No.116 of 2015 pending before the Judicial Magistrate Court, Dhari.

(3.) After issuance of notice, pending the present application, learned advocates appearing for the respective parties jointly submitted that the parties have amicably resolved the dispute out side the Court.