KIRAN BABUBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Ms. Meena Vyas, learned advocate, waive service of notice of rule on behalf of respondents No.1 and 2 respectively.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing FIR NO.11210023200980 of 2020 registered with Khatodra Police Station, Surat City for offfences punishable under sections 323, 498A and 114 of IPC.

(3.) Ms. Mita Panchal, 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 in the larger interest of the society, the impugned complaint may be quashed and set aside.