RAJA DULESINH RATHOD 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 No. 11196010200043 of 2020 registered with D.C.B. Police Station, District Vadodara for the offences punishable under Sections 406 , 420 , 388 , 389, 114 and 506(2) of the Indian Penal Code , with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Hardik Bharhmbhatt for the applicants, Learned Advocate Mr. Sunil K. Kabra for Respondent No.2 - Original Complainant and learned APP Mr. Hardik Soni for the Respondent - State of Gujarat, through video conference.

(3.) Learned Advocate for the applicant has submitted to the Court that amicable settlement is arrived at between the Complainant and the Applicants. Three different Affidavits to that effect are placed on record at Annexure - B, He further submitted that the Applicants have no any antecedents and therefore, the discretion may be exercised by this Hon'ble Court and the Application may be allowed and the FIR and the consequential proceedings arising therefrom may be quashed.