ABDULMOHSIN IMAMSHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent no.1 and 2 and Mr. Umarfaruk M. Kharadi waives service of notice of rule for and on behalf of the respondent no.3.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant and complainant has been resolved amicably, this matter is taken up for final disposal forthwith.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside FIR being C.R.No.11192020230134 of 2023 registered with Dholka Town Police Station, District Ahmedabad (Rural) for the offence punishable under Sec. 376(2) of the Indian Penal Code, Sec. 66(E) and 67 of the Information Technology Act as well as other consequential proceedings arising therefrom.