MUNAFBHAI ABDUL SATTAR MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the issues 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 respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.

(2.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.

(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 F.I.R. bearing C.R.No.1192020220029 of 2022 registered with Dholka Town Police Station, Dist. Ahmedabad Rural for the offences punishable under Ss. 323, 324, 325, 326, 504, 114 and 506(2) of the Indian Penal Code and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.