DEVRAJBHAI LASKHMANBHAI MANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 I.C.R.No.11210015210257 of 2021 registered with D.C.B Police Station, Dist.- Surat City for the offences punishable under Ss. 406 , 409 , 420 , 506(2) and 120B of the Indian Penal Code, 1860 and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Heard Mr. Hardik Dave, learned advocate for the applicants and Mr. Jay Barot, learned advocate for the respondent no.2 - complainant.

(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.