PRATEEK LAXMIPAT SEKHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates waive service of notice of rule on behalf of the respective respondents.

(2.) Considering the facts and circumstances of the case and since it is jointly stated at the Bar by learned advocates on both the sides that the dispute between the parties has been resolved amicably, this matter is taken up for final disposal forthwith.

(3.) By way of this applications under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C."), the applicants have prayed to quash and set aside the complaint being FIR A-C.R. No.11210005212381 of 2021 registered with Athwalines Police Station, Surat City for the offences under Ss. 406, 420, 465, 467, 468, 471 and 114 of the Indian Penal Code, 1860 and Criminal Case No.54229 of 2022 pending before the 12th Additional Chief Judicial Magistrate, Surat as well as all the consequential proceedings arising therefrom.