MADAM KASU KATIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates waive service of notice of rule on behalf of the respective respondents.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing FIR No.11993003200140 of 2020 registered with Anjar Police Station, Kutch East - Gandhidham for offfences punishable under sections 406 , 417 , 420 , 465 , 467 and 468 of IPC and the proceedings initiated pursuant thereto.

(3.) Mr. Ankit Shah, learned advocate for the applicant, 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. Learned advocate submitted that the Court may verify the said aspect from the original complainant, respondent no.2.