ANIL KAMESHWARPRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondent-?State. The Rule is returnable forthwith on consent.

(2.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973, seeking quashment of the FIR being I-?C.R.No.67 of 2018, registered with Karelibaug Police Station, District Vadodara for the offences punishable under Sections 406 , 420 , 493 , 323 and 506(2) of the Indian Penal Code.

(3.) This Court at the time of issuance of notice has noted that settlement between the parties has arrived at. There were certain doubts with regard to the recovery of the muddamaal articles. Today, the complainant is present before this Court, she confirms of having received the amount as stated in the agreement which has been arrived at by and between the parties. She also confirms that there are no belongings of her left to be recovered from the petitioner. Parties since were into the live-?in-?relationship, they have chosen to sever the ties.