SANJAYKUMAR AVDHESH BARAHPURIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Addl. Public Prosecutor, Mr.L.R.Pujari and learned advocate, Mr.Vivek Mapara, waive service of rule on behalf of the respondent Nos.1 and 2 respectively.

(2.) THE present applicatin under Sec.482 of the Code of Criminal Procedure has been filed for quashing of FIR registered as I.C.R.No.7 of 2011 before Athwa Police Station, Surat for the offences punishable under Secs.406 419, 465, 467, 468, 471, 120-B, 114 and 34 of IPC in pursuance of complaint filed by the respondent No.2-complainant.

(3.) SHRI Kamal Jaikishan Chandwani-complainant, who is personally present in Court, is identified by his learned advocate, Mr.Vivek Mapara, as the complainant. The complainant has submitted that the matter is settled between the parties and a settlement has been arrived at between the parties and that the settlement is not under any duress. It is further submitted that now he has no grievance against the applicants.