KARAN ROHITBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Harshang Patel, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 and 2 respectively. Mr. Harshang Patel, learned advocate for the respondent no.2 submits that he has already filed Vakalatnama before the registry. Registry to place the same on record.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being C.R. No.I-220 of 2019 registered with Vastrapur Police Station, Dist.: Ahmedabad for offfences punishable under sections 498(A), 323, 294(b), 506(2) and 114 of IPC and the charge-sheet and the proceedings initiated pursuant thereto.

(3.) Mr. Kaivan K.Patel, learned advocate for the applicants, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the parties are known to each other and are residing in the same village and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.