IMRANKHAN MEHBOOBKHAN BALOCH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Gaurang Chauhan, learned advocate, waives service of notice of rule on behalf of respondents No.1 & 2 respectively.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report being C.R. No.I-130 of 2019 registered with Sector 21 Police Station, Gandhinagar for offfences punishable under sections 406 , 420 , 465 , 467 , 468 , 471 and 120B of IPC and section 74 of the Information Technology Act and the proceedings initiated in pursuant thereto.

(3.) Mr. Shivam Choksi, learned advocate for the applicant- accused No.1, submitted that the parties have settled the dispute amicably outside the Court and that the original complainant has no grievance against the applicant herein. It was submitted that the complaint in question was filed against the applicant on account of some misconception and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.