RASHIKBHAI JETHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates 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 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 applicants have prayed for quashing and setting aside FIR being II-C.R.No.65 of 2019 registered with Dhanshura Police Station, Arvalli, for the offences as mentioned in the FIR as well as other consequential proceedings arising thereto.