RANCHHODBHAI PUNJABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Advocate Mr. Malay Patel submits that the original respondent no.2 since deceased, the permission be granted to the heirs of the deceased to be joined as party respondents, thus prayed for grant of amendment. He seeks permission to file vakalatnama on behalf of the legal heirs.

(2.) This petition has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-190 of 2015 registered with Idar Police Station, Dist.: Sabarkantha for offfences punishable under sec. 420, 465, 467, 468, 471, 167, 193, 196 and 120B of IPC and the proceedings initiated in pursuance thereto.

(3.) Mr. Mrugen K.Purohit, learned advocate for the petitioner submitted that, the parties have settled the dispute amicably outside the Court 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.