BHUPENDRASINH CHANDANSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.R.J.Goswami, learned counsel for the applicant, Ms.Moxa Thakkar, learned APP for respondent no.1-State and Mr.H.B.Champavat, learned counsel for respondent no.2-original complainant.

(2.) THE applicant by way of this application under Section 482 of the Code of Criminal Procedure, 1973 has prayed for quashing and setting aside the First Information Report, registered as C.R.No.I-33 of 2012 with Randhikpur Police Station, Dist: Dahod, for the alleged offences under Sections 406, 420 and 423 of the Indian Penal Code.

(3.) MR .R.J.Goswami, learned counsel for the applicant has pointed out in fact because of circumstances, beyond the control of the applicant business deal could not be executed. There was some misunderstanding on the part of respondent no.2-original complainant, however, parties have settled the issue. Respondent no.2-original complainant has also filed his affidavit reiterating his stand.