VISHALBHAI BHARATBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has filed this petition under section 482 of the Criminal Procedure Code, 1973 (hereinafter referred to as the "Code") for quashing of the FIR being C. R. No. 11191020201381 of 2020, registered with the Vastrapur Police Station, Ahmedabad City, Dist. Ahmedabad for the offence punishable under sections 324, 427 and 294(b) of the Indian Penal Code, 1860 (IPC) and section 135(1) of the G. P. Act with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Heard learned advocate Mr. R. N. Majmudar for learned advocate Mr. N. K. Majmudar for the applicant, learned advocate Mr. Anil H. Soni for the respondent No. 2 - original complainant and learned APP Mr. Manan Mehta for the respondent - State through video conference.

(3.) The learned advocate for the applicant has submitted to the Court that amicable settlement is arrived at between the original complainant and the applicant and an affidavit to that effect, is also placed on record. Therefore, it is submitted that the discretion may be exercised by this Court and the petition may be allowed and the FIR and the consequential proceedings arising therefrom, may be quashed.