RAMESH RANABHAI MAKVANA 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 affidavit filed by the complainants in both the matters 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 C.R. No.3029 of 2013 registered with Lodhika Police Station, Rajkot (Rural) for the offences punishable under Sections 323, 504, 506(2) and 114 of the Indian Penal Code and FIR being I- C.R.No.151/2013 registered with Gandhigram Police Station, Rajkot for the offences punishable under Sections 435, 427 and 114 of the Indian Penal Code and prayed for quashment of complaints.