ANIL MANOHAR MUNSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP and Mr. Nilay A.Thaker, learned advocate waives service of notice of rule on behalf of the respective respondents. By consent, Rule is fixed forthwith.

(2.) This application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-53 of 2000 registered with Navrangpura Police Station, Dist.: Ahmedabad for offfences punishable under Sec. 406 , 420 , 465 , 467 , 471 and 120B of IPC, Criminal Case No.1682 of 2000, and other proceedings initiated in pursuance thereof.

(3.) Mr. Nisarg P.Raval, learned advocate for the applicants submits that quashing petition was filed on the ground of settlement between the parties. Mr. Raval states that it is an issue with regard to property of commercial complex and the complainant has settled the dispute with the applicant, and that there remains no grievance between them. Therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.