SAHNAWAZBEG NISHARAHMEDBEG MIRZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor and Mr. Vaibhav Sheth, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 & 2 respectively in both the petitions.

(2.) This application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No. I-04/2018 dtd. 17/1/2018, registered with Ankleshwar (Rural) Police Station, Dist.: Bharuch for offfences punishable under Sec. 193 , 465 , 466 , 467 , 468 , 114 and 120(B) of IPC and the proceedings initiated pursuant thereto qua the petitioners in the respective petition.

(3.) The learned advocate for the applicants in the respective petitions submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the applicant in Criminal Misc. Application No. 17560 of 2019 is a Stamp Vendor and the applicant in Criminal Misc. Application No. 5114 of 2019 is Advocate/ Notary and in view of the settlement arrived at between the parties and in the larger interest of the society, the impugned complaint may be quashed and set aside. The learned advocate for the respective applicants has submitted that the FIR qua the other co-accused in Criminal Misc. Application No.17061 of 2019 came to be quashed since there was settlement in the matter.