TAPAN PANKAJBHAI KHANDHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. C.B. Upadhyaya, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 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 C.R. No.I-348 of 2019 registered with Vastrapur Police Station, Ahmedabad for offfences punishable under sections 323 , 506(2) and 452 of IPC and the consequential proceedings initiated pursuant thereto.

(3.) Mr. K.V. Shelat, learned advocate for the applicant, 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.