MITUL DINESHBHAI JETHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being No. 11191011200156 of 2020 registered with DCB Police Station, Ahmedabad City, Ahmedabad for the offences punishable under Sections 120(B) , 406 , 409 , 420, 465, 467, 468, 471, 294(B), 506(2) and 507 of the Indian Penal Code , with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Virat G. Popat for the applicant, learned APP for the Respondent - State of Gujarat, and learned Senior Advocate Mr. I.H.Syed appearing with learned Advocate Ms. Ketki Jha for Respondent No.2 - Original complainant, through video conference. Registry to place on record the Affidavit filed on behalf of Respondent No.2 - Original Complainant by the learned Advocate for the Respondent No.2.

(3.) Learned Advocate for the applicant has submitted to the Court that the amicable settlement is arrived at between the Complainant and the applicant Accused and the Affidavit to that effect is also filed before the Registry. He further submitted that the discretion may be exercised by this Hon'ble Court and the Application may be allowed and FIR and the consequential proceedings arising therefrom may be quashed.