KAMALKANT RAJENDRAPRASAD SHARMA 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.M.K.Pujara, the learned advocate has entered appearance and 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.33 of 2017 registered with the Aagthala Police Station, District Banaskantha, for the offences punishable under Sections 406 , 420 , 120B read with Section 114 of the Indian Penal Code, on the ground that the parties have amicably resolved the dispute.

(3.) Taking into consideration the fact that the parties have amicably resolved the dispute, no useful purpose would now be served to permit the investigation to continue further.