BHARVAD RAMABHAI @ RANMALBHAI JAKSIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Rutvij S. Oza, learned advocate for the applicants, Mr.Alkesh N. Shah, learned Assistant Public Prosecutor for respondent No.1State, and Mr.Vijay H. Nangesh, 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.I55 of 2013 registered at Sami Police Station, Dist. Patan for the offences under Sections 365, 511, 504, 506(1), 114 of the Indian Penal Code, 1860 (the IPC).

(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.