ANILKUMAR BALWANTRAI DUTT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Gnanesh Bhatt on behalf of the applicant and learned APP Ms. M. D. Mehta on behalf of the respondent-State, learned Advocate Mr. S. M. Kikani on behalf of the respondent no. 2.

(2.) By way of this petition, the petitioner has prayed for quashing of FIR being C. R. No. I-551 of 2010 registered with the Ellisbridge Police Station, Dist. Ahmedabad on 24/10/2010 for offences punishable under Ss. - 406, 420, 467, 468, 471 and 114 of the Indian Penal Code and to further quash the Criminal Case No. 2200239 of 2011 arising from the impugned FIR.

(3.) Learned Advocate Mr. Bhatt on behalf of the applicant would submit that while the impugned FIR had been preferred praying for quashing of the FIR as well as the Criminal Case on its merits, subsequent to filing of this application, the parties have settled the matter inter se and whereas the complainant would not have any objection for quashing of the FIR hence, learned Advocate Mr. Bhatt would request for quashing of the impugned FIR as well as the Criminal Case.