ASHISHBHAI PRAFULBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Dipen Kaushikbhai Patel - the complainant in both the matters is present before this Court and states that the disputes have been amicably settled and has given his voluntary consent for quashing of the First Information Report/s.

(2.) RULE. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Ankit Shah, learned advocate, waive service of notice of rule on behalf of respondents No.1 and 2 respectively.

(3.) These petitions have been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the common First Information Report bearing C.R. No.I-5/2018 registered with CID Crime, Ahmedabad Zone for offfences punishable under Sections 406, 420, 465, 467, 468, 471 and 120(B) of the Indian Penal Code and the proceedings initiated in pursuant thereto.