LAWS(GJH)-2018-10-84

MUKESHBHAI SHANKARLAL PRAJAPATI Vs. STATE OF GUJARAT

Decided On October 09, 2018
Mukeshbhai Shankarlal Prajapati Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Criminal Misc.Application No. 10954 of 2018:

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicants and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.

(3.) By way of this application under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside F.I.R. bearing C.R. No. I - 21 of 2018 registered with Mahila Police Station (West), Ahmedabad for the commission of offence punishable under Sections 498(A), 323, 294(B) and 114 of the Indian Penal Code as well as quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.