CHAMUNDA SSOCIATION 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.Y.V. Vaghela for the respondent no.2 -original complainant waive service of notice of rule. Mr.Vaghela is permitted to file his appearance.

(2.) THE present application has been filed by the applicants under Article 226 of the Constitution of India as well as under Section 482 of the Criminal Procedure Code, 1973 for the prayer that FIR being C.R.No.I -93/2009 registered with Amraiwadi Police Station may be quashed and set aside on the grounds mentioned in the application.

(3.) LEARNED counsel for the applicant as well as respondent no.2 -original complainant have stated that the parties have arrived at amicable settlement, for which, compromise deed has been produced on record at Annexure -B. Learned counsel, Mr.Vaghela on instruction from the respondent no.2 -original complainant, who is present in the Court has stated that in view of the compromises arrived at between the parties, he has no objection if the FIR may be quashed.