VISHNUDATT GANGASAHAY GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Ekant G.Ahuja, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 and 2 respectively.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.11191065200707 of 2020 registered with Narol Police Station, Dist.: Ahmedabad City for offfences punishable under sections 406, 420, 465, 467, 468, 471 and 114 of IPC.

(3.) Mr. B.M. Mangukiya, learned advocate for the applicants submitted that, the disputes between the parties is of civil in nature. He submits that the parties have settled the dispute amicably in Civil Court and that there remains no grievance between them. It was therefore, submitted that in the larger interest of the society, the impugned complaint may be quashed and set aside.