ASHOKBHAI TEEDABHAI MER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside FIR bearing CR No.I130 of 2012 registered with Wadhwan Police Station, District Surendranagar for the alleged commission of offence punishable under Sections 363 and 366 of the IPC.

(2.) HEARD Mr. Sikandar Saiyed, learned advocate for Mr. Nasir Saiyed for the applicants, Ms. Moxa Thakkar, learned APP for respondent No.1 State and Ms. Chetnaben Joshi, learned advocate for the first informant respondent No.2.

(3.) MS . Moxa Thakkar, learned APP has candidly submitted that as the girl has now returned back to the parents and even the first informant who has personally remained present before this Court on 28.3.2013 has stated before the Court that the parties have amicably settled the issue, considering the facts and circumstances of the case, the Court may pass appropriate orders.