MOIN ISMAIL JADAV 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. 11199003200442 of 2020 registered with Amod Police Station, District Bharuch for the offences punishable under Sections 3(1)(r) , 3(1)(s) , 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Gajendra P. Bhagel for the applicant, Learned Advocate Mr. Hirenkumar R. Varma for Respondent No.2 -Original Complainant and learned APP Mr. H.K.Patel for the Respondent - State of Gujarat, through video conference. Learned Advocate Mr.Hirenkumar R. Varma has identified the signature of the original complainant on the affidavit.

(3.) Learned Advocate for the applicant has submitted to the Court that amicable settlement is arrived at between the Complainant and the Applicant. The Affidavit to that effect is placed on record at Annexure - B, He further submitted that the Applicant has no any antecedents and therefore, the 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.