ABDULBHAI RASHIDBHAI MAKRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside FIR No.11184007220468 of 2022 registered with Nasvadi Police Station, District Chhotaudepur for the offences punishable under Ss. 304A and 114 of the Indian Penal Code as well as other consequential proceedings arising therefrom.

(2.) Heard learned advocates appearing for the respective parties.

(3.) 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 applicants and complainant has been resolved amicably, this matter is taken up for final disposal forthwith.