BIPINBHAI HARIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicants and complainant has been resolved amicably, this matter is taken up for final disposal forthwith.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside FIR being C.R.No.11197005220746 registered with Vadodara Police Station, Dist.Vadodara, for the offence under Ss. 306 and 114 of the Indian Penal Code as well as other consequential proceedings arising therefrom.