UMED KRUPASHANKER JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. N.L.Ramnani, learned advocate appearing for the applicant and learned Additional Public Prosecutor appearing for the respondent-State.

(2.) The present application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 for seeking quashment of First Information Report being I-C.R.No.-54 of 2013 registered with Mundra Marine Police Station, Kachchh for the commission of offence punishable under Ss. 420 , 465 , 467 , 468 , 471 and 120(b) of the Indian Penal Code, 1860.

(3.) This is the dispute between the original complainant Rasiklal Lakhansingh Sangoi (Jain) and Pruthvirajsinh Sadubhai Jadeja & 2 Ors. The present applicant has arraigned as an accused because he has done true copy on certain documents in the capacity of Notary and accordingly the FIR has been registered for certifying revenue entry. However, during the submission, learned advocate Mr.Ramnani placed on record the order passed by the Coordinate Bench of this Court in Criminal Misc. Application No. 12683 of 2014 whereupon the Coordinate Bench has quashed the FIR as parties have amicably settled their dispute. This order is taken up on the record.