MAHENDRA RAIMALBHAI MADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-?CR. No. 11191048200147 of 2020 registered with Sarkhej Police Station, Ahmedabed City for the offences punishable under Sections 406 , 420 , 114 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Mukesh Patel for the petitioners, learned APP Mr. Himanshu Patel for the Respondent - State of Gujarat and learned advocate Mr. Chirag Upadhyay for the Respondent No. 2 through video conference.

(3.) Learned Advocate for the petitioners has submitted to the Court that the amicable settlement is arrived at between the Complainant and the petitioners Accused and the Affidavits to that effect is also placed on record. He further submitted that the discretion may be exercised by this Hon'ble Court and the petition may be allowed and FIR and further proceedings arising therefrom may be quashed.