PANKIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. H.R. Raval for Mr. Chetan B. Raval, learned advocates for the applicants -original accused, Ms. Hansa Punani, learned Assistant Public Prosecutor for respondent No. 1 -2, and Mr. Chirag Parekh, learned advocate for respondent No. 3 -first informant. Mr. Parekh, learned advocate, undertakes to file his vakalatnama for respondent No. 3 on or before 16.06.2014, the same shall be taken on record. With consent of the parties the matter is taken up for final hearing forthwith.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the applicants -original accused have prayed for quashing of F.I.R. being C.R. No. I -88 of 2014 registered at Ghatlodia Police Station, Ahmedabad for the offences under Sections 323, 498(A) and 114 of the Indian Penal Code, 1860 (the IPC).

(3.) MS . Hansa Punani, learned Assistant Public Prosecutor for respondent Nos. 1 -2, candidly states that as the dispute between the parties have amicably resolved, this Court may pass appropriate orders.