PATEL URVESH CHANDUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application filed under section 482 of the Code of Criminal Procedure, the applicants have prayed to quash and set aside the impugned First Information Report being C.R. No.I-28 of 2020 registered with Kadi Police Station for the offences punishable under sections 143, 147, 148, 149, 395, 201, 504, 506(2), 323, 427 and 120B of IPC and under section 135 of the Gujarat Police Act and the consequential proceedings initiated pursuant thereto.

(2.) The facts in brief are as under;

(3.) Mr. Pratik Barot, learned advocate for the applicants, submitted that the dispute between the parties has been amicably settled outside the Court and that there remains no grievance between them. It was, accordingly, urged that in the larger interest of the society, the impugned complaint may be quashed and set aside.