BHOTHALSINH MURLISINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned A. P. P. waives service for respondent no. 1. Learned counsel, Ms. Archna Raval, appears for respondent no. 2, the original complainant. It was submitted by learned counsel appearing on both sides that the original dispute leading to filing of the F. I. R. registered as I-C. R. No. 183 of 2007 before Pandesara Police Station, Surat, has been amicably settled by a written document and the parties have agreed not to proceed with the criminal case. It was therefore, jointly requested that the said F. I. R. and the proceedings pursuant thereto may be quashed to cut short unnecessary and meaningless prosecution. Learned counsel relied upon the judgement in Madan Mohan Abbot Vs. State of Punjab in 2008 Criminal Law General (SC) 276.

(2.) IN view of the above facts and contentions, the petition is allowed upon joint request of the parties concerned and the F. I. R. registered as I-C. R. No. 183 of 2007 lodged before Pandesara Police Station,surat, the charge-sheet filed pursuant thereto and the Criminal Case No. 27390 of 2008 pending before learned J. M. F. C. ,surat, are all hereby quashed. Rule is made absolute with no order as to costs.