PRABHATSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Considering the facts and circumstances of the case and since it is jointly stated at the bar by learned advocates on both the sides that the dispute between the parties 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, the applicant has prayed to quash and set aside the complaint being I-C.R. No.78 of 2013 registered with Bavla Police Station, Ahmedabad Rural for the offences under Ss. 305 , 306 , 504 , 506(2) , 387 , 507 and 114 of IPC and Sec. 40 and 42 of the Gujarat Money Lenders' Act and all the consequential proceedings arising therefrom.