KANTIBHAI MADHAVLAL PRABHUDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. P.P. Majmudar, learned advocate for the applicants, Ms. Moxa Thakkar, learned APP for respondent No.1 and Mr. Vipul Sundesha, learned advocate for respondent No.2.

(2.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside the FIR bearing CR No.I142 of 2012 registered at "C" Division Police Station, Bharuch for the alleged offence punishable under Sections 406, 420 and 114 of the IPC.

(3.) MR . Sundesha, learned advocate for respondent No.2 has almost reiterated what has been submitted by the learned advocate for the applicants. Mr. Sundesha submitted that respondent No.2 who is present in the Court has also expressed the same thing. Mr. Sundesha identifies respondent No.2 and on inquiry from respondent No.2, respondent No.2 has informed this Court that the parties have amicably settled the dispute. It is, therefore, submitted that the prayers prayed for in this application may kindly be granted.