PRAMODKUMAR KASHIRAMBHAI JARIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Hardik A. Dave, learned advocate for the applicant, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1 State and Ms.Mita S. Panchal, learned advocate for respondent No.2first informant.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the applicant has prayed for quashing of F.I.R. being C.R. No.I42 of 2012 registered at Adajan Police Station, Surat City for the offences under Sections 406, 420 and 494 of the Indian Penal Code, 1860 (the IPC) as well as all other consequential proceedings arising out of the aforesaid F.I.R.

(3.) MS .Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1State, candidly states that the dispute between the parties is of personal nature and as the applicant and respondent No.2 have amicably resolved the dispute outside the court and a deed of settlement is also entered into between the parties before the Mediation Center of Gujarat High Court, this Court may pass appropriate orders.