VIKRAMJI ISHWARJI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. H.B. Champavat for Mr. R.J. Goswami, learned Advocate for the applicants, Mr. J.V. Vaghela, learned Advocate for Respondent no.2 and Ms. Moxa Thakkar, learned APP. for respondent ­ State.

(2.) BY way of this application under section 482 of the Code of Criminal Procedure, 1973 the applicants have prayed for quashing and setting aside the proceedings of Criminal Inquiry No. 5 of 2012 pending before Chief Metropolitan Magistrate Court, Ahmedabad for the alleged offences u/Ss. 406, 420, 465, 467, 471, 114 and 120(b) of the Indian Penal Code. It reveals from the record by order dated 17.1.2012 that the learned Magistrate has ordered investigation contemplated u/s. 156(3) of the Code of Criminal Procedure. However, as averred in the application no case is still registered.

(3.) MS . Moxa Thakkar, learned APP. has candidly submitted that as the parties have resolved the dispute and it being a private dispute, this Court may pass appropriate order.