BIRLA GLOBAL FINANCE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this Criminal Revision Application, the petitioner has prayed to quash and set aside the FIR I No. 130 of 2002 registered at Jamnagar City 'b' Division Police Station, Jamnagar and also prayed for setting aside the order dated 9. 4. 2002 passed in application of the petitioner seeking for the return of the muddamal being TATA SUMO GJ 3u 200 having been seized in the course of investigation in the above referred FIR and consequentially, to direct the said muddamal to be handed over to the petitioner along with a prayer to direct the investigating officer not to hand over any piece or parcel and/or parts, accessories of the vehicle GJ 3u 200.

(2.) IT is submitted by Mr. T. S. Nanavati, learned counsel that the settlement dated 2. 4. 2009, is taken place between the parties and said settlement is placed by him, which is taken on record. As per settlement, the vehicle No. GJ 3u 200 TATA SUMO vehicle is required to be handed over to the respondent No. 2 - Himanshu Kishorbhai Kamdar.

(3.) IT is submitted by Mr. B. P. Munshi, learned counsel for the respondent No. 2 (orig. complainant) that the matter is settled between the parties.