KAMABHAI MOHANBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.P.P.Majmudar, learned advocate for the petitioners, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1State, and Mr.Vishal C. Mehta, learned advocate for respondent No.2original complainant and respondent No.3original aggrieved person.

(2.) BY way of this petition under Section 482 of the Code of Criminal Procedure, 1973 the Code. the petitioners have prayed for quashing and setting aside the F.I.R. being C.R. No.I95 of 2012 registered at Bahucharaji Police Station, Dist. Mehsana for the offences under Sections 342, 114, 392, 383, 384 and 5062. of the Indian Penal Code, 1860 IPC. as well as all other consequential proceedings arising out of the aforesaid F.I.R.

(3.) MR .P.P.Majmudar, learned advocate for the petitioners, has taken this Court to the factual matrix arising out of the present petition. It is submitted that the parties have amicably settled the dispute. It is further submitted that respondent No.2original complainant as well as respondent No.3original aggrieved person have also filed their affidavits before this Court whereby they have stated in categoric terms that the parties of the the impugned F.I.R. have amicably settled the dispute and the misunderstanding with the original accused is now removed and that they do not now wish to continue with the aforesaid F.I.R. and, therefore, respondent Nos.2 and 3 have expressed that this Court may quash the impugned F.I.R. as well as all proceedings initiated pursuant to the aforesaid F.I.R. in view of the aforesaid settlement arrived at between the parties.