GAJENDRASINH GHAMBHIRSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the respective parties. Mr. Chaudhary shall file his appearance at the earliest before the Registry and the same shall be accepted.

(2.) Considering the issue 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 complainant has been resolved amicably, this matter is taken up for final disposal forthwith.

(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 FIR being C.R.No. I- 22 of 2018 registered with Zinzuwada Police Station, Dist. Surendranagar, for the offences punishable under Ss. 395, 397 and 120B of Indian Penal Code, 1860 and Sec. 135 of G.P.Act as well as other consequential proceedings arising thereto.