ASHISH PRAFULLBHAI PATEL Vs. STATE

JUDGEMENT

(1.) RULE. Learned Addl. Public Prosecutor, Mr.L.R.Pujari and learned advocate, Mr.D.K.Puj, waive service of rule on behalf of the respondent Nos.1 and 2 respectively.

(2.) BOTH these applications under Sec.482 of the Code of Criminal Procedure has been filed for quashing of FIR registered as I.C.R.No.45 of 2011 before Bopal Police Station for the offences punishable under Secs.406, 420, 465, 467, 468, 471 and 114 of IPC in pursuance of complaint filed by the respondent No.2-complainant.

(3.) COMPLAINANT is identified by his learned advocate, Mr.D.K.Puj. It is submitted by Mr.Puj that after lodging the complaint, settlement took place between the parties and it has been informed by the complainant to the I.O. In writing. This fact is confirmed by learned APP, Mr.Pujari on instructions of the concerned I.O. present in Court. It is further submitted by Mr.Puj that now the complainant has no grievance against the applicants.