NITINKUMAR RAMJIBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant, who is accused No.5, has taken out present application seeking below mentioned relief/s:-

(2.) THE facts leading to filing of present application are that the respondent No.2 has lodged FIR against applicant herein and others on 1.3.2010 alleging, inter alia, that he was lured by the co-accused persons to invest about Rs.2-3 Crores in the Dubai based business of the applicant on the assurance that he would be returned double the invested amount within a year.

(3.) MR . Buch learned advocate for the petitioner and Mr. Yagnik, learned advocate for the respondent No.2 have jointly submitted that in view of the said settlement the FIR bing C.R. No. I-10 of 2010 registered with CID Crime, Rajkot as well as all criminal proceedings arising therefrom qua present applicant i.e. accused No.5 may be quashed.