BIPINCHANDRA NAGARDAS MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor and learned Advocate Mr. Bomi Sethna waive service of notice of Rule on behalf of respondents No.1 and 2 respectively.

(2.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the First Information Report bearing Part A C.R. No.11210055200053 of 2020 registered with Salabatpura Police Station, Surat City for the offences punishable under Ss. 406, 420, 120B and 114 of the Indian Penal Code and the proceedings initiated in pursuant thereto.

(3.) Learned advocate for the applicants submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside. Learned Advocate submitted that the Court may verify the said aspect from the original complainant, respondent no.2.