ASHISHBHAI NANJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor and Mr. Kirtan H. Mistry, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 & 2 respectively.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being I-C.R. No.11207025210984 of 2021 registered with Godhra 'A' Division Police Station, Dist.: Panchmahals for offfences punishable under sections 406, 420, 465, 467, 468, 471 and 114 of IPC and the proceedings initiated pursuant thereto.

(3.) Mr. Maulik Nanavati, learned advocate for the applicants, 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 applicant- origina accused has issued demand draft to the complainant and therefore since the dispute has been settled between the parties, in the larger interest of the society, the impugned complaint may be quashed and set aside.