NARENDRABHAI SOMABHAI @ DHAYABHAI WALAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Japan V.Dave, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 and 2 respectively.

(2.) This application has been filed by the applicant through brother under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being I-Cr.No.113 of 2001 registered with Kamrej Police Station, Dist.: Surat for offfences punishable under sections 395, 452, 436, 427, 143, 147 and 149 of IPC and the proceedings initiated pursuant thereto.

(3.) Mr. Hardik A.Dave, learned advocate for the applicant, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. Mr. Dave submits the applicant is citizen of U.S.A. and at present he is in USA, therefore, the present application has been filed through his brother. He submits that rest of the accused have been acquitted in Sessions Case No.42 of 2002 vide order dated 27.10.2005. It was submitted that in the larger interest of the society, the impugned complaint may be quashed and set aside. 3.1 Learned advocate submitted that the Court may verify the said aspect from the original complainant, respondent no.2.