UPKARSINGH RANBIRSINGH ANAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. A.J. Yagnik, learned advocate Mr. Premal Nanavati for Ms. Dilbur Contractor, learned advocate Mr. A.K. Trivedi, learned advocate Mr. Arjun R. Sheth for the petitioners, learned Senior Advocate Mr. Sudhir Nanavati assisted by learned advocate Mr. B.S. Raju for the original complainant and learned Additional Public Prosecutor Ms. Jirga Jhaveri for the respondent-?State through video conference.

(2.) By way of the present quashing petitions under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code') filed separately by the petitioners who are original accused persons have prayed for quashing and setting aside the F.I.R bearing C.R.No.1216001200148 of 2020 lodged with Adalaj Police Station, District Gandhinagar for the offence punishable under Sections 34 , 120(B) , 114 , 409 , 420 , 465 , 467 , 468 and 471 of the Indian Penal Code.

(3.) Learned advocates for the respective parties jointly submit that the dispute between the petitioners and the complainant has been resolved amicably and settled outside the Court.