RUTURAJSINH BHARATSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Bhavik R. Samani for the applicants, learned APP Ms. M.D. Mehta for the respondent No.1 - State and learned Advocate Shri P.A. Jadeja for the respondent No.2.

(2.) By way of present application, the applicants pray for quashing of the complaint being FIR No.11191003201084 registered with Khokhra Police Station, Dist. Ahmedabad, dated 04.11.2020 for the offences under Sections 365, 384, 387, 323, 294(b), 506(2), 114 of the Indian Penal Code and Sections 40, 42(a) of the Gujarat Money Lenders Act and Section 135(1) of the Gujarat Police Act.

(3.) Learned Advocate Shri Samani for the applicants submits that during the pendency of the present application, the matter is settled between the parties inter se, more particularly, since the dispute was of private nature, no fruitful purpose would be served in permitting the complaint to continue any further. He therefore, prays to quash the complaint qua the applicants.