DEEP SURESHBHAI GADHECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the petitioners.

(2.) THE petitioners have taken out this petition invoking provision of Section 482 of the Criminal Procedure Code for quashing the complaint being C.R. No. I-183/2012 lodged with Vijapur Police Station District Mehsana for the offences punishable under sections 406, 420, 504, 506(2) and 114 of Indian Penal Code.

(3.) COURT requested the learned APP to ascertain this fact from the complainant and she submitted that complainant and the accused have arrived at compromise without any coercion or compulsion from anyone but on their own volition. In light of this, let there be Rule. Rule is fixed forthwith. Learned advocate for respondent no.2 waives service of notice of Rule and Ms. Archana C.Raval, learned APP waives service of notice of Rule on behalf of respondent no.1. Learned advocate Shri Saiyed has submitted that he will file his Vakalatnama during the course of the day.