INDRAVADAN AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR .K.P.Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.1 -State of Gujarat and Mr.Ashish Dagli, learned advocate waives service of notice of Rule on behalf of respondent No.2 -original complainant.

(2.) HAVING regard to the facts of the case, with the consent of the learned advocates for the parties, the matter is taken up for hearing today.

(3.) THE facts briefly stated are that the respondent No.2 herein had lodged a complaint against the present applicants and other accused persons alleging commission of offences under the provisions of sections 406, 409 and 114 of the Indian Penal Code, which came to be registered as a First Information Report being 'D.C.B' Police Station Vadodara City I -C.R.No.36 of 2007. It appears that, subsequently the applicants herein and the respondent No.2 -original complainant have settled the disputes between them pursuant to which, the applicants have filed the present application under Section 482 of the Code of Criminal Procedure, 1973, ('the Code'), praying to quash the complaint in question qua the present applicants.