NAVNIT NANDLAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Maharshi V. Patel, learned advocate for the applicants, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1State and Mr.Harshad J. Shah, learned advocate for respondent No.2first informant.

(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 complaint being M. Case No.24 of 2012 dated 05.10.2012 registered with Savli Police Station, Vadodara (Rural), Dist. Vadodara as well as quashing of the proceedings with respect to accused Nos.1 to 7 in Criminal Case No.52 of 2012 dated 03.10.2012 pending in the Court of Judicial Magistrate, First Class, Savli against the applicants.

(3.) MR .Maharshi V. Patel, learned advocate for the applicants, has taken this Court to the factual matrix arising out of the present application. It is submitted that as such the allegations made in the complaint are not admitted by the applicants. It is submitted that after filing of the impugned complaint the parties have entered into a Memorandum of Understanding (MoU) dated 07.01.2013, which appears to be a tripartite agreement, and on the basis of the same the land, which is the subject matter of the complaint, has been transferred to Diamond Power Infrastructure Limited by sale deed dated 07.01.2013.