Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Kuldip Vinodbhai Thakkar vs State Of Gujarat on 8 May, 2023

      R/SCR.A/5799/2023                              ORDER DATED: 08/05/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
            R/SPECIAL CRIMINAL APPLICATION NO. 5799 of 2023
==========================================================
                          KULDIP VINODBHAI THAKKAR
                                    Versus
                             STATE OF GUJARAT
==========================================================
Appearance:
MR. DHARMESH DEVNANI FOR MR PRAVIN GONDALIYA(1974) for the
Applicant(s) No. 1,2,3,4
MR. A. V. THAKKAR for the Respondent(s) No. 2
MR UTKARSH SHARMA APP for the Respondent(s) No. 1
==========================================================

     CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                               Date : 08/05/2023

                                ORAL ORDER

1. RULE. Learned APP waives service of notice for and on behalf of the respondent - State.

2. Present application is preferred by the petitioners (original accused number 1 to 4) under Section 482 of the Code of Criminal Procedure, seeking quashing of FIR No. 11192011230195 of 2023 lodged with Bopal Police Station, Ahmedabad City.

3. Learned advocate Mr. Dharmesh Devnani appearing for the petitioners submit that the matter has been amicably settled between the parties and they are now not willing to proceed any further with the complaint.

4. Leaned advocate Mr. A. V. Thakkar appearing for respondent No. 2 (original complainant) who is also present before this Court has submitted an affidavit dated 06.05.2023, which is ordered to be taken on record, he has also submitted that matter has already been settled between the parties and he has no objection if present application is allowed.

R/SCR.A/5799/2023 ORDER DATED: 08/05/2023 The affidavit reads thus:

" ...That since the dispute is settled between us and no formalities are to be done between us, I have no objection if the said F.I.R. being C. R. No.11192011230195 of 2023 filed before Bopal Police Station and all the proceedings thereto are quashed and set aside without entering into the merits of the case. ..."

Considering the same the present application is here by allowed, FIR no: 11192011230195 of 2023 lodged with Bopal Police Station, Ahmedabad City is quashed and set aside.

(M. R. MENGDEY,J) RB DESAI Page 2 of 2 Downloaded on : Tue May 09 20:43:23 IST 2023