SIDDHARTH JAYRAJBHAI INDREKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the issues involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicants and respondent No. 2 has been resolved amicably, this application is taken up for final disposal forthwith.

(2.) Mr. H.J. Patel, learned advocate does not press the present application qua the applicant No. 1-Siddharth Jayrajbhai Indrekar. Hence, the application stands disposed of as not pressed qua applicant No. 1-Siddharth Jayrajbhai Indrekar.

(3.) 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. 11210060210711 of 2021 registered with Varachha Police Station, Surat for the offence punishable under Ss. 382, 170 and 114 of the Indian Penal Code and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.