PRAHLADBHAI NATHALAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this petition under section 482 of the Criminal Procedure Code, 1973 (hereinafter referred to as the "Code") for quashing of the FIR being C. R. No. 11217019200979 of 2020, registered with the 'A' Division Police Station, Patan City, Dist. Patan for the offence punishable under sections 384 r/w. 114 of the Indian Penal Code, 1860 (IPC) and sections 40 and 42 of the Gujarat Money Lenders Act, 2011 with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Heard learned advocate Mr. Hardik Jani for the petitioner, learned advocate Mr. R. D. Dave for the respondent No. 2 - original complainant and learned APP Mr. H. K. Patel for the respondent - State through video conference.

(3.) The learned advocate for the petitioner has submitted to the Court that amicable settlement is arrived at between the original complainant and the petitioner and an affidavit to that effect, is also placed on record. Therefore, it is submitted that the discretion may be exercised by this Court and the petition may be allowed and the FIR and the consequential proceedings arising therefrom, may be quashed.