SHAH TUSHAR @ VIPUL MAHENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Misc. Application No. 18465 of 2019 has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No. I - 100 of 2018 registered with Langhnaj Police Station, Mehsana for offences punishable under Sections 406, 420, 465, 466, 468, 469, 475, 120-B of the Indian Penal Code.

(2.) Heard Mr. Ekant G. Ahuja, learned advocate for the applicants and Ms. Monali Bhatt, learned APP for the respondent-State.

(3.) Mr. Ekant Ahuja, learned advocate for the applicants submitted that both the complaints have been lodged by the complainant - Jitendra @ Bakabhai Kantilal Patel and the parties have settled the dispute amicably and there remains no grievance between them. The complainant - Jitendra @ Bakabhai Kantilal Patel has appeared before this Court through video conferencing; who has been identified by learned advocate Mr. Aakash Shah. On inquiry by this Court, the complainant - Jitendra @ Bakabhai Kantilal Patel has affirmed the affidavit executed by him and stated before this Court that there in no grievance left between them and the disputes have been settled. He stated that the dispute had arisen because of land transaction and now there is no differences with regard to monetary transaction.