JAY @ JAYESH MAHADEVBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants under Section 482 of Code of Criminal Procedure for quashing and setting aside the FIR filed against them. They have claimed reliefs under para 13 (b) and (c) as under:

(2.) Learned advocate for the private parties have jointly submitted that the dispute is settled between the applicants and the respondent no.2 and requested to take the matter for final disposal. Considering the request, the matter is taken for final disposal.

(3.) RULE. Learned APP Ms. CM Shah waives service of notice of rule on behalf of respondent-State. Learned advocate Mr. Kishan H Dahiya waives service of notice of rule on behalf of respondent no.2. The respondent no.2- Gopalbhai Pithabhai Mahida is present before the Court.