VASUDEV FATANDAS SAWLANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondent-complainant is present before the Court and is identified by learned advocate Mr.Ronith Joy. He is permitted to appear on behalf of respondent-complainant and to file his Vakalatnama with the Registry.

(2.) Rule. Learned APP and Mr. Ronith Joy, learned advocate waives service of notice of rule on behalf of the respective respondents. 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 petitioners have prayed to quash and set aside, on the basis of settlement, the impugned complaint/FIR being I-CR No.188 of 2019 registered with Salbatpura Polict Station, Surat for the offences punishable under Ss. 406 , 420 , 120B and 114 of the IPC and all the consequential proceedings initiated in pursuance thereof.