NITESH VIJAY KHAVANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside F.I.R. bearing C.R.No.I-11826001210008 of 2019 registered with Cyber Crime Police Station, Ahmedabad Range, Dist.- Ahmedabad Rural for the offences punishable under Ss. 406 , 420 , 465 , 468 , 471 and 120B of IPC and Ss. 66C and 66D of the Information Technology Act, 2000 and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Heard Mr. Aftabhusen Ansari, learned advocate for the applicants and Ms. Setu Joshi, learned advocate for the respondent no.2 - complainant.

(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.