AMITKUMAR RAJKUMAR MAHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the issues involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing C.R.No.11821011211218 of 2021 registered with Dahod Town Police Station, Dist. Dahod for the offence punishable under Ss. 420 , 465 , 468 , 471 , 120B of the Indian Penal Code and Ss. 66(C) , 66(D) and 72 of the I.T.Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.

(3.) Heard learned advocates for the respective parties.