SAGARBHAI KIRTIBHAI NAYI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Learned advocate Mr. Deep Vyas states that he has instructions to appear for the original complainant - respondent No.2. He is permitted to file his appearance forthwith. The complainant states that the matter is settled between the parties.

(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 - 31 of 2016 registered with Khedbrahma Police Station, Sabarkantha for the commission of offence punishable under Sections 366, 376(d), 342, 506(2) and 34 of the Indian Penal Code as well as quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.