ACHARYA DHAIRYA CHETANKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent No.1.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No. I-11191045200310 of 2020 registered with Sola High Court Police Station, Ahemdabad, District : Ahmedabad and the proceedings initiated in pursuance thereof.

(3.) Mr. Divyang Ramani, learned advocate for the applicant, submitted that the parties have amicably settled the dispute outside the Court and the applicants have preferred the present application seeking quashment of the impugned first information report. He further submitted that a settlement agreement has been executed by and between the applicant and the complainant. Therefore, there remains no dispute or grievance between the parties. Learned advocate, therefore, submitted that the Court may even verify the said aspect from the complainant himself through video conferencing.