RAMACHANDRAN DAMODRAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 482 of the Code of Criminal Procedure invoking the inherent jurisdiction of this Court to quash and set-aside the proceedings pursuant to the FIR bearing I-CR No.66 of 2013 dtd. 14/7/2013 lodged before the Savli Police Station, District Vadodara, for the offences punishable under Ss. 406, 504 of the Indian Penal Code, under Sec. 63 of the of the Copyrights Act and Sec. 630 of the Companies Act.

(2.) Though served, none remained present on behalf of the respondent no.2 - original complainant. Learned advocate Mr.Dipen Desai appearing for the applicant has tendered an affidavit of the applicant and submitted that the present applicant and the respondent no.2 both have arrived at an amicable settlement and they have agreed to settle the dispute in terms of the consent terms, which is filed in the Company Appeal No.12 of 2017 before the National Company Appellate Tribunal, New Delhi. A copy of the said affidavit is taken on record. The parties have arrived to settle the matter as per the said affidavit, more particularly, paragraph-8 of the said affidavit, which reads as under :

(3.) In view of the settlement arrived at between the parties, this is a fit case to exercise jurisdiction under Sec. 482 of the Code. The application is hereby allowed. The proceedings pursuant to the FIR bearing I-CR No.66 of 2013 dtd. 14/7/2013 lodged before the Savli Police Station, District Vadodara, for the offences punishable under Ss. 406, 504 of the Indian Penal Code, under Sec. 63 of the of the Copyrights Act and Sec. 630 of the Companies Act, are hereby quashed and set-aside. Pending applications, if any, stand disposed of. Rule made absolute to the aforesaid extent.