MUSABHAI AHMEDBHAI MAPAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Pranav S. Dave, learned advocate for the applicants, Mr.Alkesh N. Shah, learned Assistant Public Prosecutor for respondent No.1State, and Mr.Nirav C. Sanghavi, learned advocate for respondent No.2first informant/original complainant.

(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 the F.I.R. being C.R. No.I115 of 2013 registered at Chikhli Police Station, Dist. Navsari for the offences under Sections 406, 420, 467, 468, 471 and 114 of the Indian Penal Code, 1860 (the the IPC) and further proceedings arising out of the aforesaid F.I.R.

(3.) MR .Alkesh N. Shah, learned Assistant Public Prosecutor for respondent No.1, candidly states that as the parties have amicably resolved the dispute, this Court may pass appropriate orders.