LAWS(GJH)-2020-7-6

DEWANG @ DEVLO SURESHBHAI BRAHMBHATT Vs. STATE OF GUJARAT

Decided On July 14, 2020
Dewang @ Devlo Sureshbhai Brahmbhatt Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of the present petition under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the petitioner prays for quashing and setting aside the F.I.R. being C.R.No.11215038200104 of 2020 dated 20/03/2020 registered with Vaasad Police Station, District : Anand for the offences punishable under Sections 394, 365, 171, 384, 504, 506(2) and 120-B of the Indian Penal Code.

(2.) The brief facts leading to filing of the present petition are as under :

(3.) At the outset, it is required to be noted that according to Ms. Bela Prajapati, learned advocate for the respondent No.2 i.e. original complainant, the dispute is compromised between the parties i.e. the complainant and the present petitioner and the respondent No.2 does not have any objection if the FIR is quashed.