KANUBHAI BAPUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Bhatt, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent No.1.

(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 C.R. No.I-125/2019 registered with Manjalpur Police Station, Vadodara and the proceedings initiated in pursuance thereof, u/s.406, 420 114 of IPC.

(3.) Mr. Ashish Dagli, learned advocate for the applicants, submitted that the parties have amicably settled the dispute outside the Court. It was submitted that dispute between the parties was of cheating and breach of trust, but the complainant has preferred to compromise and therefore, a settlement agreement has been executed by and between the applicants and the complainant. Therefore, there remains no dispute or grievance between the parties. Learned advocate, therefore, submitted that the Court may even verify the said aspect from the complainant himself through video conferencing.