PRATIKKUMAR MUKESHBHAI DUNGARANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dhawan Jayswal, the learned APP waives service of notice of rule for and on behalf of the respondent No.1- State of Gujarat. Mr. N.M. Patel, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2- original first informant.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants-original accused persons seek to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R.No.11192064200035 of 2020 filed before the Dholka Rural Police Station, Ahmedabad, for the offence punishable under Ss. -406, 409, 420 of the I.P.C.

(3.) Today when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the parties that an amicable settlement has taken place and the quashing of the FIR is prayed for with the consent of the respondent No.2 viz.Bipinbhai Amrutbhai Patel. The respondent no.2 - original complainant, who is present in the Court, has also filed an affidavit, confirming about the settlement. The respondent no.2 - original complainant submits that he has no objection, if the impugned complaint is quashed. The present Chairman of Trasand Sewa Sahakari Mandali viz.Amrutbhai Mohanbhai Patel has also filed an affidavit regarding quashing of the complaint. On inquiry, he has submitted that the Mandali has passed a resolution to this effect and since the entire amount is repaid by the applicant - accused, Trasand Sewa Sahakari Mandali has not objection about quashing of the compliant.