Gita Gopi,J. - (1.)Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor and advocate Ms. Neha Kayastha for Ms. Sejal K.Mandavia, learned advocate, waive service of notice of rule on behalf of respondent Nos.1 & 2 respectively.
(2.)This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R.No.I-156 of 2019 registered with Sahibaug Police Station, Dist.: Ahmedabad for offfences punishable under section 498-A, 294(b), 506(1) and 114 of IPC and the proceedings initiated pursuant thereto.
(3.)Mr. Ekant G.Ahuja, learned advocate for the applicants, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the parties had executed a settlement agreement dated 11.11.2020, wherein they had agreed to withdraw all the proceedings initiated by them. Mr. Ahuja submits that original complainant - respondent no.2 has also executed an affidavit dated 09.04.2021 consenting to quash and set aside the impugned complaint and the proceedings initiated thereto and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.
3.1 Learned advocate submitted that the Court may verify the said aspect from the original complainant, respondent no.2.