RANJITSINH DAULATSINH CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondent-complainant is present before the Court and is identified by learned advocate Ms. Shreya Soni. She is permitted to appear on behalf of respondent-complainant and to file her Vakalatnama with the Registry.

(2.) 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 petitioner has prayed to quash and set aside, on the basis of settlement, the impugned FIR being CR No.I-16 of 2018 registered with Sojitra Police Station, District - Anand for offences punishable under Ss. 406 , 420 , 465 , 466 , 467 , 468 , 469 , 471 , 120-B of the Indian Penal Code and all the consequential proceedings initiated in pursuance thereof.