RAHULBHAI DHULABHAI LUHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Learned advocate Mr. Mahesh K Poojara states that he has an instructions to appear for the respondent No.3.

(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.3 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 applicant has prayed for quashing and setting aside F.I.R. bearing C.R. No. I - 100 of 2018 registered with Kadi Police Station, Mehsana for the commission of offence punishable under Sections 363, 366 of the Indian Penal Code as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicant.