ROHITBHAI J PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause.

(2.) The present petition has been preferred by the petitioners under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure to quash and set aside the impugned complaint/FIR, being CR No. II - 107/2004 registered with Karelibaug Police Station, Vadodara.

(3.) Today, when the petition is taken up for final hearing, Shri Manav Mehta, learned advocate appearing on behalf of the petitioners has stated at the bar, under instructions from the petitioners, that the parties to the present proceedings are the family members and they have settled the dispute amicably. He has produced on record the communication dated 22/04/2009, addressed by the Partner/Manager of Shree Ranchhodray Masala Mill, who is respondent no. 2-original complainant, submitting that the parties have settled the dispute amicably, which is directed to be taken on record.