HASHMUKHBHAI GANGARAM PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Ms. Niyati V. Vaishnav, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 & 2 respectively.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being FIR No.11191015200812 of 2020 registered with Nikol Police Station, Dist.: Ahmedabad for offfences punishable under sections 384, 294(b) and 114 of IPC and sections 5, 33(3) and 42 of the Gujarat Money Lenders Act and the proceedings initiated pursuant thereto.

(3.) Mr. Sudhanshu A. Jha, 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 are residing in the same village and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.