SURESHBHAI BACHUBHAI CHAVDA 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' for the sake of brevity) the applicants- ' original accused have prayed for quashing and setting aside the FIR registered as C.R.No. I-154 of 2012 with Ellis Bridge Police Station, Ahmedabad for alleged offences u/Ss. 420, 467, 468, 471, & 114 of IPC and for quashing further proceedings in pursuance to the impugned FIR.

(2.) IN view of the fact that the parties have settled the dispute by way of written deed dated 5.11.2012, the allegations levelled in the FIR are not discussed in detail. Suffice it to state that because of the devastating earthquake which had taken place on 26.01.2001 the building named 'Jasoda park' was affected by the said earthquake and the said building had collapsed and the land upon which the building stood became an open vacant land. In short the allegation against the applicants- original accused is that without considering the share of the mother of the first informant through whom the first informant claims her right came to be disposed of by the present applicants, more particularly in absence of the mother of the first informant while she was away in Canada.

(3.) MS . Moxa Thakkar, learned APP. candidly submitted that as the dispute has been amicably resolved between the parties this Court may pass appropriate orders.