KHUSHAL RAMNIKLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard, learned Advocate, Ms. Nimisha Sharma, appearing for the applicant, learned Advocate, Mr. Kirtan H. Mistry, for Respondent No.2 and learned APP for the Respondent-State.

(2.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in brief, 'the Code'), for quashing and setting aside the impugned FIR, bearing No. 11191001210546 of 2021, register with Anandnagar Police Station, Ahmedabad City, under Ss. 406 , 408 , 420 , 465 , 468 and 471 of the Indian Penal Code.

(3.) When the matter was called out, learned Advocates for the parties jointly submitted that now, Respondent No.2-original complainant has settled the dispute with the present applicant.