MUKESHBHAI KANTIBHAI MAKVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has filed this application under section 482 of the Criminal Procedure Code, 1973 (hereinafter referred to as the "Code") for quashing of the FIR being C. R. No. 11208003201587 of 2020, registered with the Gandhigram-2 (University) Police Station, Rajkot City, Dist. Rajkot for the offence punishable under sections 376, 323 and 506(2) of the Indian Penal Code, 1860 (IPC) and section 135 G. P. Act with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Heard learned advocate Mr. Mihir Vakhariya for the applicant, learned advocate Mr. Mahesh Poojara for the respondent No. 2 - original complainant and learned APP Mr. L. B. Dabhi for the respondent - State through video conference.

(3.) The learned advocate for the applicant has submitted that an amicable settlement is arrived at between the original complainant and the applicant and an affidavit to that effect, is also placed on record. Therefore, it is submitted that the discretion may be exercised by this Court and the application may be allowed and the FIR and the consequential proceedings arising therefrom, may be quashed.