KAIZAD RAYOMAND KERAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973, seeking quashment of the FIR being II-C.R. No.3063 of 2015, registered with Navrangpura Police Station, Ahmedabad for the offence punishable under Section 67 of the Information Technology Act.

(3.) The appellant and the original complainant-respondent No.2 have settled their disputes due to the intervention of the elders and community leaders. None of the applicants has got any criminal antecedents. For lasting peace, they have chose to end all their disputes.