PAWAN AMOLBHAI MAHESHWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition filed under section 482 of the Code of Criminal Procedure, the petitioners have prayed to quash and set aside, on the basis of settlement, the impugned complaint being FIR No.11188009210164 registered with Modasa Town Police Station, Arvalli for offences punishable under Sections 454, 457 and 380 of IPC and all the consequential proceedings initiated in pursuance thereof.

(2.) Learned advocate for the petitioners submitted that the parties have settled the dispute amicably outside the Court and therefore, there remains no ill-will or dispute between them. He submitted that it was a case of theft of food-grains and castor from a private go-down. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties.

(3.) The respondent-original complainant appeared before the virtual Court through learned advocate Mr. Mosam Yagnik and affirmed about the factum of settlement of dispute with the petitioners. Learned advocate Mr. Yagnik is permitted to file his Vakalatnama with the Registry. It is stated by the complainant that it was a business deal and that on account of some misunderstanding, the complaint came to be filed. The complainant has consented to the quashment of the impugned complaint filed against the petitioners and has also placed affidavit to that effect on record.