DILIPSINH NARANBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Ms.Kruti M. Shah, learned advocate for the applicantsoriginal accused, and Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1State.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the applicants have prayed for quashing of F.I.R. being C.R. No.I43 of 2012 registered at Khambhat Police Station, Dist. Anand for the offences under Sections 406, 420, 114 of the Indian Penal Code, 1860 (the IPC) and Section 66AC, 66D and 65C of the Information Technology Act, 2000.

(3.) MS .Kruti M. Shah, learned advocate for the applicantsoriginal accused, has submitted that even if the impugned F.I.R. is taken at its face value, no offence as alleged are committed by the present applicants and the same are not true. It is submitted that as such, so far as the present applicants are concerned, the matter is settled and respondent No.2first informant has also received an amount of Rs.8,50,000/ by the company of the present applicants. Reliance is placed upon the order dated 07.09.2012 passed by this Court (Coram: Ms.Sonia Gokani, J) in Criminal Misc. Application No.12703 of 2012 wherein, while granting anticipatory bail to the present applicants, this fact is noted by this Court. Further reliance is placed upon the deed of settlement executed between respondent No.2, mother as well as the aforesaid company viz. Religare Securities Co. Private Limited, a photocopy thereof is placed on record. On perusal of the same it appears that an amount of Rs.8,50,000/ has been paid to respondent No.2first informant towards full and final settlement dated 03.09.2012, a copy of which is referred to hereinabove.