DHARMENDRA BABULAL GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha, learned Additional Public Prosecutor and Mr. Kalrav R. Patel, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 & 2 respectively.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being I-C.R. No.10 of 2013 registered with Maninagar Police Station, Dist.: Ahmedabad for offfences punishable under sections 406 , 420 and 114 of the IPC and the proceedings initiated pursuant thereto.

(3.) Mr. Bhargav K.Mehta, learned advocate for the applicants, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the parties are known to each other and are residing in the same village and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.