HEMANTKUMAR AMBALAL UPADHYAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of these cross Misc. Criminal Applications, the real brothers have challenged the F.I.R. lodged by them against each other in different two cases.

(2.) AT the outset, it is submitted by learned advocates for both the parties that the matter is settled between the parties and they are not interested in proceeding further with criminal cases, which were filed with the police station at the relevant time.

(3.) IT is true that some offences alleged in the present case are non-compoundable, but, it has been held by Hon'ble Supreme Court in catena of decisions that when no fruitful purpose is going to be served in civil type disputes in criminal cases, Court would certainly exercise its discretionary powers under Section 482 of Code of Criminal Procedure for the ends of justice.