GIRISHCHANDRA MANILAL CHAKRAVARTY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. H.K. Patel, the learned APP waives service of notice of rule for and on behalf of the respondent No.1State of Gujarat. Mr. Paresh Patel, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2 original first informant.

(2.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicant soriginal accused persons seek to invoke the inherent powers of this Court praying for quashing of the proceedings of the Criminal Case No.553 of 2013 pending before the Court of the learned Judicial Magistrate First Class, Barwada, District Ahmedabad, arising from the F.I.R. being C.R. No.I68 of 1998 filed before the Barwada Police Station, District Ahmedabad Rural, [Initially, the FIR registered at Naranpura Police Station, Dist. Ahmedabad, thereafter, it was transferred to the Barwada Police Station, Dist.: Ahmedabad] for the offence punishable under Sections 420, 406, 384, 467, 468 r/w.114 of the I.P.C.

(3.) Today when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the parties that an amicable settlement has taken place and the quashing of the FIR is prayed for with the consent of the respondent No.2 viz.Madhavdas Ramkrishna Vaishav. He has also filed an affidavit, confirming about the settlement. The affidavit reads thus: