(1.) Rule returnable forthwith. Mr. Dhawan Jaiswal, the learned APP waives service of notice of rule for and on behalf of the respondent No.1- State of Gujarat. Mr. Mithil J. Mehta, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2- original first informant.
(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused persons seek to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R.No.11191011210071 of 2021 filed before the D.C.B. Police Station, Ahmedabad, for the offence punishable under Ss. -406, 420, 465, 467, 468, 471 and 114 of the I.P.C.
(3.) Today when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the parties that an amicable settlement has taken place and the quashing of the FIR is prayed for with the consent of the respondent No.2 viz.Rajesh Balkishan Pddar. The respondent no.2 - original complainant, who is present in the Court, has also filed an affidavit, confirming about the settlement. The respondent no.2 - original complainant submits that he has no objection, if the impugned complaint is quashed.