DASHRATHBHAI BHOLIDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 applicant and complainant has been resolved amicably, this matter is taken up for final disposal forthwith.

(2.) By way of this petition filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure (for short, "the Cr.P.C ."), the petitioner has prayed to quash and set aside the complaint being FIR No.11192011220374 registered with Bopal Police Station, District: Ahmedabad for the offences punishable u/s. 406, 419, 420, 465, 467, 468, 471, 474, 120(B) of IPC and all other consequential proceedings.

(3.) Learned counsel for the respective parties submitted that during pendency of the criminal proceedings, the parties have amicably settled their issue by way of mutual settlement and pursuant to understanding arrived at, the Complainant has accordingly filed an affidavit, which is on record. The complainant has categorically stated in the affidavit that dispute is amicably resolved and has no objections if the present proceedings are quashed and there is no surviving grievance between them.