MEHUL KAPADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the respondent-State.

(2.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973, seeking quashment of the FIR being I-C.R. No. 195/2018, registered with Vadaj Police Station, Ahmedabad on 16.08.2018, under Sections 406 , 420 , 467 , 468 and 114 of the Indian Penal Code.

(3.) The applicants and the original complainant- respondent No.2 have settled their disputes due to the intervention of the elders and community leaders. None of the applicants has got any criminal antecedents. For buying lasting peace, they have chosen to end all their disputes.