FAIJAN RASULBHAI GHANCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being No. 11211057201020 of 2020 registered with Surendranagar City 'A' Division Police Station, District Surendranagar for the offences punishable under Sections 387 and 504 of the Indian Penal Code, with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Vatsal S. Parikh for the applicant, learned APP Ms. Moxa Thakkar for the Respondent - State of Gujarat and learned Advocate Mr. Gaurang H. Dave appearing on behalf of Respondent No.2 - Original Complainant through video conference.

(3.) Learned Advocate for the applicant has submitted to the Court that the amicable settlement is arrived at between the Complainant and the applicant Accused and the Affidavit to that effect is also placed on record at Annexure- B. He further submitted that the applicant Accused has no any antecedents and therefore, the discretion may be exercised by this Hon'ble Court and the Application may be allowed and FIR and the consequential proceedings arising therefrom may be quashed.