GANDABHAI KALIDAS PATEL Vs. PRAVINCHANDRA NARANBHAI PATEL

JUDGEMENT

(1.) By way of present application the writ-applicants herein (original accused) have prayed for quashing of the FIR being C.R. No.I-167 of 2016 registered with Ramol Police Station, Ahmedabad for the offences punishable under Ss. 406 , 420, 467, 468, 471 and 114 of the Indian Penal Code.

(2.) Heard Mr. Tanvir Malek, the learned advocate appearing for Mr. R. J. Goswami, the learned advocate appearing for the applicants, Mr. Harsh V. Gajjar, the learned advocate appearing for the respondent No.1 and Mr. Soham Joshi, the learned APP appearing for the respondent No.2 - State.

(3.) Mr. Harsh V. Gajjar, the learned advocate appearing for the respondent No.1 - original complainant at the out set submitted that the dispute was between brothers and the said dispute is amicably settled.