VIJAYKUMAR MURLIDHARAN TIWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant has prayed to quash and set aside, the basis of settlement, the complaint being FIR Part-A - 11210060200084 registered with Varachha Police Station, Surat City for the offences punishable under Sections 379(A)(3) of IPC and the subsequent proceedings initiated in pursuance thereof.

(2.) Learned advocate for the applicant submitted that the parties have settled the dispute amicably outside the Court and therefore, there remains no ill-will or dispute between them. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties.

(3.) The respondent-original complainant affirmed about the factum of settlement of dispute with the applicant and also consented to the quashment of the impugned complaint filed against the applicant.