CHETANBHAI MUKESHBHAI HADPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. NK Majmudar, learned counsel for the applicant, Mr. Ronak Raval, learned APP for the respondent State and Mr. Jigar Acharya, learned counsel for respondent No.2 - original complainant.

(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 applicant and respondent No.2 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 applicant has prayed for quashing and setting aside FIR being C.R. No.I-34 of 2018 registered with Dolvan Police Station, Dist: Tapi, for the offences as mentioned in the FIR as well as other consequential proceedings arising thereto.