AMINABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") for quashing and setting aside the FIR No. 11192018200522/2020 registered with Dhandhuka Police Station, Ahmedabad Rural for offences punishable under Ss. 406 , 420 , 447 , 465 , 467 , 468 , 471 and 114 of the IPC.

(2.) Learned advocate for the applicants submits the dispute was with regard to the land and the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. Therefore, in the interest of the parties, the impugned FIR may be quashed and set aside.

(3.) Learned Additional Public Prosecutor for the respondent-State submitted that any FIR should be quashed in accordance with the guidelines of the Hon'ble Apex Court and the parameters laid down therein.