JITENDRABHAI NATHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside F.I.R. bearing I.C.R.No. 11216004200015 of 2020 registered with Dabhoda Police Station, Dist.- Gandhinagar for the offences punishable under Ss. 408 of IPC and the proceedings of Criminal Case No. 2054 of 2020 pending before the learned 3rd Addl. Civil Judge & JMFC, and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Heard Mr. SH Dave, learned advocate for the applicant and Mr. Maulik Soni, learned advocate for the respondent no.2 - complainant.

(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.