PATEL KIRANBHAI MANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned Additional Public Prosecutor and Mr. Harshang Patel, 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 complaint being FIR No.11191066200060 of 2020 registered with Vasna Police Station, Surat for offfences punishable under sections 406 , 420 and 114 of IPC and section 135 of the Gujarat Police Act and the proceedings initiated in pursuant thereto.

(3.) Mr. Chetan Raval, 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 close relatives and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.