MEHJABIN ZULFIQAR HUSSAIN SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants seek to invoke inherent powers of this Court for quashing the private complaint being Criminal Case No.1339 of 2015, allegedly filed by respondent no.2, for the offences punishable under Ss. 465 , 468 , 471 , 474 and 114 of the Indian Penal Code.

(2.) Heard learned counsel Mr.Sikandar Saiyed appearing for and on behalf of original accused and respondent no.2 - party-in-person.

(3.) Learned counsel Mr.Saiyed submitted that parties have settled dispute amicably and in view of the compromise between the parties, the respondent no.2-original informant has filed the withdrawal pursis before the Trial Court and also remained present before this Court, in support of the facts of compromise. The party-in-person, upon inquiry, admitted the factum of compromise and withdrawal pursis dtd. 15/5/2023 filed before the Trial Court.