GANDABHAI SENDHABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable today. Learned APP Mr.J.K.Shah waives service of notice of rule for and on behalf of the respondent No.1 -State.

(2.) This application has been preferred by the applicants for quashment of the complaint being I - CR No. 45 of 2016 registered with Sola Police Station, Ahmedabad for the offences punishable under Sections 337, 294(B), 506(1) r/w. 114 of the IPC .

(3.) The complainant has filed an affidavit contending inter alia that the parties have arrived at settlement and no dispute survives. It is further urged that the request of quashment of the complaint if it is accepted, the complainant has no grievance. Mr.Chetan Pandya, learned advocate appearing for the applicants has submitted that there is no involvement of public money or any tempering with the public documents.