VINODBHAI BHIKHUBHAI PATTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned A.P.P., Mr.H.L. Jani for the respondent no.1-State of Gujarat and learned counsel, Mr.Siraj Gori appearing for Mr.Dharmesh Nanavati for the respondent no.2-original complainant waive service of notice of rule.

(2.) THE present petition has been filed by petitioners, who are original accused nos.2, 3 and 10, under Article 226 of the Constitution of India as well as under Section 482 of the Criminal Procedure Code for the prayer that FIR being C.R.No.I-38/2008 registered with Saherkotda Police Station as well as Criminal Case No.707 of 2008 pending before the Court of the Learned Metropolitan Magistrate, Court No.3, Ahmedabad and all other proceedings initiated pursuant to aforesaid FIR may be quashed and set aside on the ground that the parties have amicably settled the dispute.

(3.) LEARNED A.P.P., Mr.Jani has also stated that appropriate order may be passed.