PARTHIVBHAI FALGUNBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. S.V. Raju, learned Senior Advocate with Mr. B.S. Raju for the applicant, Ms. Moxa Thakkar, learned APP for respondent No.1 and Mr. Jayprakash Umot, learned advocate for respondent No.2­original complainant.

(2.) BY way of this application, the applicant who is arraigned as an accused in FIR being registered as CR No.II3239 of 2012 with Vastrapur Police Station, Ahmedabad for the offences punishable under Sections 323, 294(b), 506(2) and 507 of the IPC.

(3.) THE present petition is filed under Section 482 of the Code of Criminal Procedure, 1973 mainly on the ground that the original complainant and the accused have strengthen their business relations and have amicably settled the issue. Mr. S.V. Raju, learned Senior Advocate for the applicant submitted that the contents of the FIR are even otherwise disputed and even the applicant was granted anticipatory bail by the competent Court vide order dated 30.10.2012 passed in Criminal Misc. Application No.1727 of 2012. Mr. Raju has specifically invited attention of the Court to the photocopy of the affidavits which are filed by Ashish Omkar Tawakley and Sachin Baldev Kumar Walia. It is specifically averred in the said affidavits that after lodging of the FIR, highofficials of both the organizations have met and decided to amicably put an end to the matter at this stage and the deponents in both the affidavits have clearly stated that they are willing to withdraw the complaint.