Meeta Kunal Mathur vs State Of Gujarat
2023 Latest Caselaw 5921 Guj

                                                                                          NEUTRAL CITATION




     R/CR.MA/8086/2018                                       ORDER DATED: 11/08/2023

                                                                                           undefined




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL MISC.APPLICATION NO. 8086 of 2018

==========================================================
                         MEETA KUNAL MATHUR & 1 other(s)
                                    Versus
                          STATE OF GUJARAT & 1 other(s)
==========================================================
Appearance:
NANAVATI & CO.(7105) for the Applicant(s) No. 1,2
MR. BHADRISH S RAJU(6676) for the Respondent(s) No. 2
MR. DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
SAIRICA S RAJU(8761) for the Respondent(s) No. 2
==========================================================

 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                  Date : 11/08/2023
                                   ORAL ORDER

1. Rule. The present application is filed for seeking

following main reliefs:

"(a) To pass an order quashing of First Information Report

No. CR-I 71 of 2018 dated 06.04.2018, registered with

Vastrapur Police Station, Ahmedabad for offences punishable

under Sections 406, 409, 420, 418 and 114 of the Indian

Penal Code.

(b) To pass an ex-parte ad-interim order staying the further

proceedings of First Information Report No. CR-1, 71 of

2018 dated 06.04.2018, registered with Vatrapur Police

Station, Ahmedabad, pending the hearing and final decision

of the present application;"

NEUTRAL CITATION

R/CR.MA/8086/2018 ORDER DATED: 11/08/2023

undefined

2. When the matter is called out, learned advocates

representing the respective parties have submitted that now

consensus has been arrived at between the parties in the

matter. Complainant - Kantilal Somabhai Panchal (respondent

No.2) is personally present before this Court today and has

confirmed the veracity of the affidavit dated 4.5.2023. On

inquiry, it is came out that he has filed the said affidavit

and he understands the contends of the affidavit, which is

taken on record. Affidavit dated 4.5.2023 filed by the

complainant - respondent No.2 shows that he has no

objection if the impugned complaint is quashed.

3. Hence, in light of the above and in view of the

judgment of the Hon'ble Apex Court in the case of Gian

Singh v. State of Punjab and another reported in 2012 (10)

SCC 303, no fruitful purpose would be served in continuing

this application.

4. Accordingly, the present application is disposed of.

5. The impugned F.I.R. CR-I 71 of 2018 dated 06.04.2018,

registered with Vastrapur Police Station, Ahmedabad for

offences punishable under Sections 406, 409, 420, 418 and

114 of the Indian Penal Code and consequential proceedings

arising pursuant to the impugned F.I.R. are hereby quashed

NEUTRAL CITATION

R/CR.MA/8086/2018 ORDER DATED: 11/08/2023

undefined

and set aside.

Rule is made absolute.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA