DHRUVRAJSINH POPATSINH BHATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Salim Saiyed, learned advocate for the applicants, Ms.Maithili Mehta, learned APP for respondent No.1 - State and learned advocate Mr.Imran Saiyed for respondent No.2-complainant.

(2.) By filing this application, the applicants have prayed to quash and set aside FIR registered as C.R.No.11191013201348 for the offence punishable under Sections 294 (b), 506 (2) and 114 of the Indian Penal Code and under Section 135 (1) of the Gujarat Police Act with Krishnanagar Police Station, Ahmedabad City.

(3.) Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today.