DILIPSINH MADARSINH HADIYOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.H.K.Patel waives service of Rule on behalf of the respondent-State and learned Advocate Mr.Hardik Brahmbhatt waives service of Rule on behalf of respondent No.2 in Criminal Mis.Application No.18636 of 2020 and learned Advocate Mr.Sankul Kabra waives service of Rule on behalf of respondent No.2 in Criminal Mis.Application No.18638 of 2020.

(2.) Both these applications under Section 482 of the Criminal Procedure Code are filed for quashing of respective FIRs. Both these applications arise out of the cross FIRs being No.11195034200702 of 2020 registered with Palanpur East Police Station for offences under Sections 143 , 147 and 427 of the Indian Penal Code and Section 135 of the Gujarat Police Act and FIR No.11195034200703 of 2020 registered with Palanpur East Police Station for offences under Sections 435, 427 AND 114 of the Indian Penal Code , on the ground of settlement arrived at between the parties.

(3.) Learned Advocate for the parties jointly submitted that the parties herein are not only from the same town but have place of their work in the same locality. It is submitted that subsequent to filing of the cross FIRs, persons known to both sides gathered and tried to resolve the dispute and due to intervention of persons from both sides, the differences and disputes between the parties are not amicably resolved. It is submitted that in view of the settlement between the parties, now the complainants of both the FIRs do not want to pursue the case any further.