KAMLESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application seeking quashment of the First Information Report being I-C.R. No. 9 of 2019 registered before Anand (Rural) Police Station, Anand for the offences punishable under sections 406, 420, 504, 506 (2) and 114 of the Indian Penal Code, on 13.01.2019 on the ground that the parties have settled the dispute amicably.

(2.) The complainant - respondent no.2 - Hirenkumar Rohitbhai Patel is present before this Court, who filed his affidavit, stating therein that the dispute has settled amicably due to intervention of common friends.

(3.) This court has heard learned advocate Mr. Rajan Patel for the applicant, learned Additional Public Prosecutor Mr. Manan Mehta, for the respondent - State.