JAYESH JASHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under section 482 of the Code of Criminal Procedure, 1973, the petitioners seek to invoke the inherent powers of this court, praying for quashing of the first information report being I C.R. No. 26 of 2016 lodged before the Vidyanagar Police Station, Anand of the offence punishable under sections 465, 406, 420 read with section 114 of the Indian Penal Code on the ground that there has been an amicable settlement between the parties and the respondent No.2-original complainant is no longer desirous of prosecuting the first information report further. The respondent No.2- Harikrushna Mohanbhai Rathod is personally present and he confirms about the settlement arrived at with the accused persons. The respondent No.2- Harikrushna Mohanbhai Rathod is identified by his learned advocate Mr. Shailesh C. Sharma. Shri Harikrushna Mohanbhai Rathod has also filed an affidavit, inter alia, stating as under:

(2.) I say and submit that I am filing this affidavit in support of the application filed by the applicant in view of the subsequent development that has taken place.

(3.) I say and submit that the issue relates to land bearing Survey No.1097/2/paiki/2, admeasuring 5513 m2, situated in Mouje Karamsad, Taluka-District: Anand.