MAHENDRAKUMAR MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.L.R.Pujari, learned Addl. Public Prosecutor and Mr. Sunil Joshi, learned advocate waive service of rule on behalf of respondent Nos.1 ? State and 2 respectively.

(2.) THE present application under Sec.482 of the Code of Criminal Procedure has been filed for quashing of complaint registered as M Case No.07 of 2005 with Sarkhej Police Station as well as private complaint being Criminal Inquiry Case No.108 of 2005 dated 29.7.2005 pending before 1st Additional Civil Judge and Judicial Magistrate First Class, Ahmedabad Rural alongwith the orders passed thereon and further proceedings in pursuance to the said case for the offences punishable under Sections 406, 408, 420, 468, 471, 477A and 120B of Indian Penal Code.

(3.) IT is submitted by Mr.Joshi, learned Advocate appearing for respondent no.2 ? original complainant that matter is settled and that the complainant has no grievance against the present applicants.