BHANUPRASAD RATILAL DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Moxa Thakkar, the learned A.P.P. waives service of notice of rule for and on behalf of the respondent No.1 State of Gujarat. Mr. Ruturaj Nanavati, the learned advocate has entered appearance on behalf of the respondent No.2, 2.1 and 2.2 and waives service of notice of rule.

(2.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants original accused seek to invoke the inherent powers of this Court, praying for quashing of the proceedings of the Criminal Case No.873 of 2009 pending in the Court of the Metropolitan Magistrate, Court No.9, Ahmedabad arising from a FIR being C.R. No.I288 of 2009 registered with the Naranpura Police Station, Ahmedabad for the offence punishable under Sections 294B, 377, 427 and 452 read with 114 of the Indian Penal Code.

(3.) Today, when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the respective parties that the dispute has been amicably resolved between the parties and the respondents Nos.2.1 and 2.2 have no objection if the proceeding of the criminal case is quashed. The respondent No.2.1 namely Dipesh Kishansinh Rao and the respondent No.2.2 namely Jayprakash Kishansinh Rao are personally present in the Court and they are being identified by their learned advocate Mr. Nanavati. The respondent No.2.1 has filed an affidavit inter alia stating as under: