KAID QURBAAN HUSSAIN VOHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being MCR No.10/2007 registered with Godhra A Division Police Station, Godhra for the offences punishable under Sections 406, 420 and 114, 506 of the Indian Penal Code with all further and consequential proceedings of the Criminal Case No.3452/2007 New No. 691/2020.

(2.) Heard learned Advocate Mr. Shivam H Chokshi for the applicant, learned APP Mr. H. K. Patel for the Respondent - State of Gujarat through video conference. Learned advocate Mr. Amirkhan H Pathan is permitted to appear on behalf of the Respondent No. 2 - original complainant since his Vakalatnama is filed. Registry to put on record.

(3.) Learned Advocate for the applicant has submitted that the offence is of the year 1997 when the loan was taken not only that but also this Court has allowed amicable settlement and the FIR was quashed. He further submitted that the applicant Accused has no any antecedents and therefore, the discretion may be exercised by this Hon'ble Court and the Application may be allowed and FIR and the consequential proceedings arising therefrom may be quashed.