NIKULSING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) LEARNED advocates for the parties have requested this Court to dispose of these matters in terms of the affidavit filed by the complainants in both the matters stating therein that the settlement have been arrived at amongst the parties and now there is no dispute amongst the parties.

(3.) THE applicants have taken out these applications invoking provision of Section-482 of Criminal Procedure Code for quashing the FIR being I-C.R. No.16/20132 registered with Vasai Police Station, Mehsana for the offences punishable under Sections 395, 397, 504 of the Indian Penal Code and under Section 135 of the G.P. Act, and FIR being I-C.R.No.15/2013 registered with Vasai Police Station, Mehsana, for the offences punishable under Sections 395, 397, 427, 504 of the Indian Penal Code and under Section 135 of the G.P. Act, and prayed for quashment of complaints and subsequent proceedings also arising there from.