HARIBHAI SHIVABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable today. Learned APP Ms. Monali Bhatt waives service of notice of rule for and on behalf of the respondent No.1 -State.

(2.) This Criminal Misc. Application is preferred under Section 482 of Cr.P.C for quashment of complaint being FIR No. II -CR No. 3089 of 2011 registered with Sardarnagar Police Station, Ahmedabad City. Pursuant to filing of the charge - sheet, the case has been registered being criminal Case No. 665 of 2011 and which is presently pending before Court No.17, Metropolitan Court, Ahmedabad .

(3.) Complainant is present before this Court and she has filed an affidavit. Both the parties have belonging to the said locality and residing with the very neighborhood. With the intervention of the friends and people of their community, they have chosen to end their disputes. No grievance is survived.