VIPULBHAI RAVJIBHAI PATOLIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.

(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 applicant and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.

(3.) By way of this application Application under Section-482 of the Code of Criminal Procedure, 1973 the applicant has prayed for quashing and setting aside FIR bearing CR No.I- 283/2004 registered with Kapodra Police Station, District-Surat City, for the commission of offence punishable under Sections-363, 366 and 114 of the Indian Penal Code as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicant.