SURESHBHAI LAKHUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The aforesaid applications have been filed under Sec. 482 of the Code of Criminal Procedure by the applicants of all the matters, who are accused in the common FIR, for quashing and setting aside the FIR being C.R.No.103 of 2017 registered before the Vadaj Police Station, Dist.: Ahmedabad City for offfence punishable under Ss. 406, 420, 467, 468, 471 and 114 of the Indian Penal Code.

(2.) Mr. Hardik A.Dave, learned advocate for the applicants stated that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. Therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.

(3.) Mr. Chetan B.Raval, learned advocate for respondent no.2 - original complainant, concurred with the factum of settlement of the dispute, as advanced by learned advocate Mr. Hardik A.Dave appearing for the applicants.