KANJIBHAI VALLABHBHAI PAGHDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutors waives service of Rule on behalf of the respondent-State and Mr. Bloch, learned advocate waives service of Rule on behalf of the original complainant-respondent no.2.

(2.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") for quashing and setting aside the FIR bearing CR No.I-36/2019 registered with Bhesan Police Station, Junagadh for offences punishable under Ss. 386, 506(2), 114 of the IPC and Ss. 42(a)(b) (d)(e)(f), 43, 44 Gujarat Money Lenders Act, 2011.

(3.) Ms. Nikita Barot, learned advocate for the applicants states that initially the application was filed for quashing on merits of the case. Ms. Barot states that the issue was regarding the repayment of loan amount by the husband of the complainant and against the loan, the father-in-law of the complainant executed one agreement to sell. The notice was also sent by the applicants through the advocate. Ms. Barot submits that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them and therefore, the impugned FIR may be quashed and set aside.