CHANDRAKANT POPATLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent no.1 State of Gujarat. Mr.Bhavsar, the learned counsel waives service of notice of rule for and on behalf of the respondent no.2 original complainant.

(2.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants seek to invoke the inherent powers of this Court, praying for quashing of the First Information Report being CR I No.62 of 2017 registered with the B Division Police Station, Himmatnagar, District Sabarkantha, for the offences punishable under Sections 465, 467, 468, 471, read with Section 114 of the Indian Penal Code, on the ground that the parties have amicably resolved the dispute.

(3.) The two trustees, viz. Shri Ramjibhai Premjibhai Patel, i.e. the respondent no.2 original first informant, and Ms.Chhayaben Virendrabhai Patel, are present in the Court today. They both confirmed as regards the settlement arrived at with the applicants herein.