BAKHTAVARSINH KARTARSINH SARDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT petition under Section 482 of the Code of Criminal Procedure has been preferred by the petitioners - original accused Nos.3 and 4 to quash and set aside the impugned First Information Report being CR No.II-6 of 1999 registered at Nara Police Station, Taluka Lakhpat, District Kutch, pending in the court of learned Judicial Magistrate (First Class), Nakhtrana, Taluka Lakhpat, District Kutch.

(2.) MR.Ahuja, learned advocate appearing on behalf of the petitioners has stated at the bar that an amicable settlement has been arrived at between the parties, and the said fact is also recorded by the learned Single Judge in its order dtd.14/5/2010 passed in Criminal Revision Application No.100 of 2004. Submitting accordingly, it is requested that the petitioners may be permitted to approach the learned trial court for passing appropriate order in the Criminal Case, as observed by the learned Single Judge in the order dtd.14/5/2010 passed while disposing of Criminal Revision Application No.100 of 2004.