SANJAYSINH METUBHA JHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Addl. Public Prosecutor, Ms. M.L. Shah and learned advocate, Mr.Mahesh P.Patel, waive service of rule on behalf of the respondent Nos.1 and 2 respectively.

(2.) THE present application under Sec.482 of the Code of Criminal Procedure has been filed for quashing of FIR registered as I.C.R.No.10 of 2011 before Patadi Police Station, for the offences punishable under Sections 420, 465, 467, 468, 471 and 114 of IPC in pursuance of complaint filed by the respondent No.2-complainant.

(3.) IT is submitted by the original complainant respondent No.2 that the matter is amicably settled between the parties. An affidavit dated 7.4.2011 of respondent No.2 ori. complainant to this effect is also placed on record, which is ordered to be taken on record. The complainant has submitted that the matter is settled between the parties and the settlement is not under any duress. IT is further submitted that now he has no grievance against the petitioners.