PIYUSH SURESHBHAI LILAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondent-complainant is present before the Court and is identified by learned advocate Mr. R. S. Jinna. He is permitted to appear on behalf of respondent-complainant and to file his Vakalatnama with the Registry.

(2.) Rule. Learned APP and Mr. R. S. Jinna, learned advocate waives service of notice of rule on behalf of the respective respondents. With consent of both the sides, the matter is heard finally.

(3.) By way of this petition filed under Sec. 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.11192011200805 of 2020 registered with Bopal Police Station, Ahmedabad (Rural) for offences punishable under Ss. 406 , 420 , 120B of the IPC and Ss. 66(C), 66(D) of the Information Technology Amendment Act , 2008 and all the consequential proceedings initiated in pursuance thereof.