SHAHARBHAI BECHARBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Yash Pandya, learned advocate for Mr.Jigar Gadhavi, learned advocate appearing for the applicants and Ms. Vrunda C. Shah, learned Additional Public Prosecutor appearing for the respondent - State.

(2.) By way of present application, the applicants herein have prayed for quashing of FIR being C.R. No.I-06 of 2016 registered with Vadali Police Station on 15/1/2016 under Ss. 406 , 420 and 114 of the Indian Penal Code.

(3.) Pending the present proceedings, a report is placed on record by the respondent authority i.e. Police Sub Inspector, Vadali Police Station, dtd. 28/11/2022 wherein it is stated that the aforesaid FIR culminated into 'C' Summary report being Summary No.01/2018 dtd. 9/1/2018 and the same was subject matter before the Court of learned Magistrate. The complainant had expired and no representation was made by the successors. The concerned Court accepted the 'C' Summary report and it appears that the said application came to be disposed of by the Concerned Court.