NARENDRA DHIRAJLAL GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor and learned Advocate Mr. R.P. Patel waive service of notice of rule on behalf of the respondents No.1 and 2 respectively.

(2.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the First Information Report bearing I-C.R. No.21 of 2014 registered with Crime Branch, Ahmedabad City Police Station for the offences punishable under Ss. 406, 420, 467, 468 and 114 of the Indian Penal Code and the proceedings initiated in pursuant thereto.

(3.) Today, there is a leave note of learned Advocate Mr. S.K. Patel but learned Advocate Mr. Akash R. Patel who is appearing for learned Advocate Mr. S.K. Patel has stated that the parties have settled the dispute and the First Information Report qua the co-accused (Hitendrabhai Sundarji Vadher) was quashed by the Co-ordinate Bench of this Court vide order dtd. 1/12/2022 passed in Criminal Miscellaneous Application No.22066 of 2022, as settlement between the parties was urged before this Court.