KULDIPKUMAR KAUSHIKBHAI GOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates waive service of notice of rule on behalf of the respective respondents. With the consent of the parties, the matters are heard today finally.

(2.) These petitions have been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the following First Information Reports : (i) In Cr. Misc. A. No.12834 of 2021 - C.R. No. I - 31 of 2018 registered with Modasa Town Police Station u/s. 494, 498, 504, 114 and 506(2) of IPC (ii) In Cr. Misc. A. No.12880 of 2021 - C.R. No. I - 44 of 2018 registered with Modasa Town Police Station u/s. 366, 376, 328, 368, 120B, 465, 467, 471, 506(2) and 114 of IPC and (iii) In Cr. Misc. A. No.12297 of 2021 - C.R. No. I - 34 of 2018 registered with Modasa Town Police Station u/s. 364, 323, 143, 147, 504, 506(2) and 120B of IPC and section 135 of G.P. Act; and all the consequential proceedings initiated in pursuance of the aforesaid three complaints.

(3.) Learned advocate for the applicants submitted that the parties have settled the dispute amicably outside the Court and therefore, there remains no dispute or grievances between them.