RAMESHKUMAR RAMGOPAL AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11822015211350 of 2021 filed before the Jalalpor Police Station, Navsari, for the offence punishable under Ss. -420, 465, 467, 468, 471, 472, 252 and 120B of the I.P.C.

(2.) 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.Vimal Tormalbhai Poddar. 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.

(3.) In the case of Gian Singh Vs. State of Punjab and Another , reported in (2012) 10 SCC 303, the Hon'ble Supreme Court has observed in para 61 as under: