JAMIL HUSSAINBHAI KAZI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Jay Patel, learned advocate for respondent No.2, 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 C.R. No. I-290 of 2008 registered with City Police Station, Vadodara for offfences punishable under sections 406 , 420 , 467 , 468 and 471 of IPC and the proceedings initiated in pursuant thereto.

(3.) Mr. Nisarg Jain, 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.