MIT DEVSUKHBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Ms. Archna Goswami, 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 complaint being FIR No.11191045200223 of 2020 registered with Sola High Court Police Station, Dist.: Ahmedabad for offfences punishable under sections 379(A)(3) and 114 of IPC and the proceedings initiated pursuant thereto.

(3.) Mr. Mahendra U.Vora, 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 have resolved their issue of the mobile phone and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.