VAISHALI NIMESH THAKKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicants has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-CR No. 11191001200071 registered with Anandnagar Police Station, Ahmedabad for the offences punishable under Sections 384 , 406 , 420 , 448 , 506(1) and 120B of the Indian Penal Code .

(2.) Heard learned Advocate Mr.Bharatkumar A Desai for the Applicant, learned APP Mr. HK Patel for the Respondent - State of Gujarat, through video conference. Learned advocate Mr. Anand V Thakkar for respondent no2 has not remained present.

(3.) Learned Advocate for the Applicant has placed heavy reliance upon the various judgments of the Hon'ble Supreme Court as well as this Court that in catena of decisions, the Hon'ble Supreme Court and this Court has permitted quashing of the FIR upon amicable settlement time and again inter se / between the parties. In support of this argument, learned Advocate for the Applicant has placed reliance on the following judgments: