MAHESH CHIMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Misc. Application No. 18722 of 2017 has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No. I - 124 of 2017 registered against the petitioner with Manjalpur Police Station, Vadodara, for the offences punishable under Ss. 406 , 420 and 114 of the Indian Penal Code and the proceedings initiated in pursuance thereof.

(2.) Heard Mr. Pravin Gondaliya, learned advocate and Mr.Hasit Dave, learned advocate for the petitioners, Mr. Pranav Trivedi, learned APP for the respondent No.1-State and Mr. Kamdar, learned advocate for Mr. Ashish Dagli, learned advocate for the respondent No.2-complainant.

(3.) The complainant - Mafatlal Velaji Mehta - respondent No.2 herein is present before this Court, who has been identified by learned advocate Mr. Ashish Dagli. It has been submitted that the matter was earlier filed on merits, and during the course of the proceedings, the parties initiated talks and even the summary suit before the Civil Court, Vadodara, has been settled and all the disputes have been resolved and therefore they have decided to withdraw the prosecution. The complainant has filed the affidavit dtd. 14/12/2021; the same is ordered to be taken on record. The complainant states that the dispute between the applicants and the complainant has now been settled. The complainant has further stated that the dispute between them has been resolved and all the misunderstanding prevailing among them has been removed and now there is no grievance against the petitioners and accordingly prayed for quashing of the impugned complaint and the proceedings initiated in pursuance thereof.