BHARATBHAI RAMJIBHAI LODHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. U.M. Prajapati, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report being FIR No.11208050200123 of 2020 registered with 'A' Division Police Station, Rajkot for offfences punishable under sections 406 , 420 and 120B of IPC and the proceedings initiated pursuant thereto.

(3.) Mr. Pratik Jasani, 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 therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.