BHAVNABEN DUDABHAI LAHERI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, 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-11190004200917 of 2020 registered with Gadhada Police Station, District : Botad under sections 427 and 188 of the Indian Penal Code and the proceedings initiated in pursuance thereof.

(3.) Mr. B.M. Mangukiya, learned advocate for the applicants, submitted that the parties have amicably settled the dispute outside the Court. The applicants have preferred the present application seeking quashment of the impugned first information report. It was submitted that the complainant has preferred to compromise and therefore, a settlement affidavit has been executed by and between the applicants 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.