BHALANI VALLABHBHAI LAVJIBHAI 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 CR No. 11210012200912 of 2020 registered with Chowk Bazar Police Station, District - Surat for the offences punishable under Sections 376(2)(N) of the Indian Penal Code, with all other consequential proceedings arising therefrom.

(2.) Heard learned Advocate Mr. Matafer R. Pande for the applicant, learned APP Mr. Hardik Soni for the Respondent - State of Gujarat and learned advocate Mr. Hemant B. Raval for the Respondent No. 2 - original complainant through video conference.

(3.) Learned Advocate for the applicant has vehemently submitted that in the present case both, the complainant and accused have settled the case and therefore, no cause survives and for living peaceful life and forgive bitterness, they have made compromise. He further submitted that an amicable settlement is arrived at between the Complainant and the applicant Accused and the Affidavit to that effect is also placed on record. He further submitted that the applicant Accused has no serious antecedents and therefore, discretion may be exercised by this Hon'ble Court and the Application may be allowed and the FIR and the consequential proceedings arising therefrom may be quashed.