NARESH GUPTA AND ANR. Vs. STATE

JUDGEMENT

(1.) Quashing of the afore-noted FIRs is prayed for, inter alia, on the ground that subject matter of the dispute being a civil transaction between the complainants and the company M/s. Growth Techno Projects has been amicably settled between the company and the 2 complainants on whose complaints aforenoted 2 FIRs were registered.

(2.) Learned counsel for the complainants affirm the settlement and states that the complainants have no objection if the 2 captioned FIRs are quashed.

(3.) Learned counsel for the State submits that he has no objection if the 2 FIRs are quashed.