SOUVIK KAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Addl. Public Prosecutor, Mr.L.R.Pujari waives service of notice of rule on behalf of respondent No.1 and learned advocate Mr.K.D.Vasavada waives service of notice of rule on behalf of respondent No.2.

(2.) THE present application under Sec.482 of the Code of Criminal Procedure has been filed for quashing of FIR registered as C.R.No. I 372 of 2010 before Gorva Police Station, District Vadodara for the offences punishable under Secs.420, 469, 506, 114 and 500 of IPC in pursuance of complaint filed by the respondent No.2-complainant.

(3.) IN view of the same, learned Counsel for the parties submitted that the matter is settled between the parties and now the complainant has no grievance against the petitioner. It is also submitted by learned advocate Mr.Vasavada that he has personally verified from the complainant that the matter is settled between the parties.