HASMUKHLAL POPATLAL VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioners ­ original accused have prayed for quashing and setting aside the proceedings of Criminal Case No.860 of 2011 pending in the Court of JMFC, Shihor.

(2.) THE facts which are relevant for the purpose of this application are enumerated as under:

(3.) MS . Moxa Thakkar, learned APP candidly submitted that it appears that the parties have resolved the issue which was predominantly of a civil nature and considering the fact that it is for betterment of the religious sect, this Court may pass appropriate orders.