RAKESH BHIMABHAI DUMREKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Amin, learned advocate for the applicants, Ms.Moxa Thakkar, learned APP for respondent No.1 - State and learned advocate Mr.Bhavik Shah for respondent No.2- complainant.

(2.) Rule. Learned advocates appearing for the respondents waive service. Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today.

(3.) By filing this application, the applicants have prayed to quash and set aside FIR being C.R.No.I-11191040203336 of 2020 registered with Sardarnagar Police Station, Ahmedabda City for the offences under Sections 323, 294B, 506 (2), 427 and 114 of the Indian Penal Code .