ANWARBHAI ABDULBHAI KADAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties. Rule. Mrs.Hansa B. Punani, learned APP waives service of

(2.) NOTICE of Rule on behalf of respondent no. 1 and Mr.Mahesh K. Pujara, learned advocate waives service of notice of Rule on behalf of respondent no. 2. With the consent of learned advocates for the parties, Rule is fixed forthwith.

(3.) LEARNED advocate for the applicants has submitted that the offence was registered on account of essential and predominant dispute, which was a private dispute. The parties have settled their dispute and now residing peacefully. Mr.Mahesh K. Pujara, learned advocate for respondent no.2 has placed on record the affidavit affirmed by complainant, wherein it is clearly stated that the dispute between the parties has been amicably settled and compromise has been arrived at between them and hence, if the F.I.R. is quashed, then complainant has no objection. The said affidavit is taken on record. Learned advocate Mr.Mahesh Pujara has assured that he will file vakalatnama during the course of the day or latest by tomorrow. The complainant is present in the Court and identified by the learned advocate and he has agreed that there is no objection in respect of complaint being quashed.