YOGESH SURENDRABHAI KULKARNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for seeking quashment of the First Information Report being I-?C.R. No. 202 of 2018 registered at Shaher Kotda Police Station, Ahmedabad for the offence punishable under section 379 of the Indian Penal Code.

(2.) Learned advocate Mr. Anvesh Vyas appearing for the petitioner has urged that mistakenly the applicant had taken away the vehicle of the respondent no.2 and because of the vehicle was old, it could be opened with the said key. In fact, the applicant is working with the AXIS bank and before lodgment of the complaint also, it was realized that this thing has happened essentially due to mistake.

(3.) Both the parties are present before this Court. They stated that they have settled the dispute amicably and now there is no dispute. The complainant has already received his Activa vehicle. The original complainant - respondent no.2 has also filed his affidavit in this regard.