ASHU SHREEHANSKUMAR JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No. I - 92 of 2019 registered with Salabatpura Police Station, Surat City, and the proceedings initiated in pursuance thereof, u/s. 406, 420, 114 of IPC for supply of goods.

(2.) Heard Mr. Mahesh Poojara, learned advocate for the applicants and Mr. Pranav Trivedi, learned APP for the respondent-State.

(3.) The complainant is present before this Virtual Court, who has been identified by learned advocate Mr. Mahesh Poojara. It has been submitted that the dispute between the applicants and the complainant has now been settled with mutual understanding and the applicants have paid the amount decided between the parties and same has been received by the complainant and therefore the complainant does not want to proceed further with the criminal case. The complainant has further stated that the dispute between them has been resolved and all the misunderstanding prevailing among them has been removed and now there is no grievance against the petitioners and accordingly prayed for quashing of the impugned complaint and the proceedings initiated in pursuance thereof.