KIRITBHAI SANTIBHAI DEVATAKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) RULE . Mrs.Hansa B. Punani, learned APP waives service of notice of Rule on behalf of respondent no.1 in both the matters. Mr.S.M. Chudasama, learned advocate waives service of notice of Rule on behalf of respondent No.2 in Criminal Misc. Application No.5217 of 2013 and Mr.B.C.Rupera, learned advocate waives service of notice of Rule on behalf of respondent No.2 in Criminal Misc. Application No.5218 of 2013 With the consent of learned advocates for the parties, Rule is fixed forthwith.

(3.) HEARD learned advocate for the parties. The applicants in both these applications are accused in the counter complaint and complainants and both of them have by these two applications urged for quashing of the respective complaints against them. Both of them have through their advocates urges for now quashing of both the complaints in view of the settlement of dispute, which had arisen out of a trivial matter, which should not have been subject matter of lodgment of the complaint.