ALPABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Shaili A. Kapadia on behalf of the petitioners and learned APP Ms. M. D. Mehta for the respondent-State, learned Advocate Mr. H. R. Prajapati on behalf of the respondent no. 2.

(2.) By way of this petition, the petitioners have prayed for quashing of FIR being I- C.R. No. 16 of 2013 registered with the DCB Police Station, Vadodara City on 8/10/2013, for offences punishable under Ss. - 406, 420 and 120B of the Indian Penal Code and offences punishable under Sec. -66 of the Information Technology Act.

(3.) Learned Advocate Ms. Kapadia would submit that pending the present petition, the parties have settled the matter inter se, more particularly, since the applicant no. 1 and applicant no. 2 being siblings and applicant no. 1 being wife of respondent no. 2.