BHAVINBHAI GHANSHYAMBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 respondent No.2 has been resolved amicably, this matter is taken up for final disposal forthwith.

(2.) 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 being C.R.No. 100 of 2014 registered with Naroda Police Station, Ahmedabad, for the offences as mentioned in the FIR as well as other consequential proceedings arising thereto.

(3.) Learned advocate Mr.Hardik Desai for Mr.Vijay Nangesh, learned advocate for the applicants states that after the present application was filed, the parties have arrived at amicable settlement. The settlement deed between the parties is produced before this Court, which is taken on record.