ASHOKBHAI DALPATBHAI GAMECHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) LEARNED advocates for the parties have requested this Court to dispose of these matters in terms of the settlement agreement filed by the complainants stating therein that the settlement have been arrived at amongst the parties and now there is no dispute amongst the parties.

(3.) THE applicants have taken out these applications invoking provision of Section-482 of Criminal Procedure Code for quashing the FIR being I-C.R. No.74/2012 registered with Bhadarva Police Station, Savli, Vadodra, for the offences punishable under Sections 395, 323, 504, 506(2) and 114 of the Indian Penal Code, and FIR being I-C.R.No.75/2012 registered with Bhadarva Police Station, Savli, Vadodra, for the offences punishable under Sections 395, 323, 504, 506(2) and 114 of the Indian Penal Code, and prayed for quashment of subsequent proceedings also arising there from.