SHAILESHBHAI MOHANLAL PATEL 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 both the sides, the matter was taken up for final hearing.

(2.) Vide order dtd. 28/6/2021 passed by the coordinate Bench of this Court, Criminal Misc. Application No. 9620 of 2018 was allowed qua the applicant No.1-Shaileshbhai Mohanlal Patel, original accused No.2, on the basis of settlement with the respondent No.2 and hence, Criminal Misc. Application No.9620 of 2018 stands disposed of qua the applicant No.1-original accused No.2 and is heard and decided qua applicant No.2-original accused No.3.

(3.) Both these applications have been filed under Sec. 482 of the Code of Criminal Procedure seeking quashment of the impugned First Information Report being C.R. No. I - 177 of 2017 registered with Patan City 'B' Division Police Station, District : Patan dtd. 28/11/2017 for offences punishable under Ss. 354(A)(1)(iv) , 469 , 504 , 506 , 500 , 509 and 120B of Indian Penal Code and all consequential proceedings initiated in pursuance thereof.