NAUSADBHAI IDRISHBHAI GORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. A. M.Bareja, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively. Mr. A. M.Bareja, learned advocate, is permitted to file vakalatnama on behalf of respondent no.2. The same be taken on record.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing FIR No.11192018210197 of 2021 registered with Dhandhuka Police Station, Ahmedabad for offfences punishable under sections 363, 394, 114 and 188 of IPC and the proceedings initiated in pursuant thereto.

(3.) Mr. A.S. Timbalia, learned advocate for the applicants, submitted that actually it is the case of dispute in regard to money, which has turned into a criminal case. Mr. Timbalia, 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 parties are known to each other and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.