VEERJIBHAI JETHABHAI DHAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.60 of 2018 registered before the Vadaj Police Station, Dist.: Ahmedabad City for offfence punishable under Ss. 406, 420, 465, 467, 468, 471 & 114 of the Indian Penal Code.

(2.) Learned advocate for the applicants, submitted that the parties have settled the disputes 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. Pawan A. Barot, learned advocate for respondent No.2 - original complainant, concurred with the factum of settlement of the dispute, as advanced by learned advocate appearing for the applicants.