ANIRUDH BHUPATBHAI NAKUM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the respective parties. Mr. Poojara shall file his appearance at the earliest before the Registry and the same shall be accepted.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicants and complainant has been resolved amicably, this matter is taken up for final disposal forthwith.

(3.) 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 FIR being C.R.No. 11208050221283 of 2022 registered with Rajkot 'A' Division Police Station, Dist. Rajkot, for the offences punishable under Ss. 505(1)(b), 505 (2) and 114 of Indian Penal Code, 1860 as well as other consequential proceedings arising thereto.