ANNU TALREJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants have filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No.1119103620061 registered with Navrangpura Police Station, Ahmedabad City for the offences punishable under Sections 406 , 420 and 120(B) of the Indian Penal Code .

(2.) Heard learned Advocate Mr. M.N. Marfatia for the applicants, learned advocate Mr. Ronit Joy, learned advocate for the original complainant and learned APP Ms. Moxa Thakkar for the Respondent - State of Gujarat through video conference. Registry to accept the Vakalatnama of Mr. Ronit Joy on behalf of original complainant and the same be placed on record.

(3.) Learned Advocate for the applicants has submitted to the Court that the amicable settlement is arrived at between the Complainant and the applicants Accused and the Settlement Agreement dated 29.07.2020 as well as duly sworn affidavit of the respondent no.2 to that effect are also placed on record at Annexure-P-3 and P-4 respectively. He further submitted that the applicants Accused has no any antecedents and therefore, 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.