DIGVIJAYSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicants has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-CR.No. 32/2019 registered with Gujarat University Police Station, Ahmedabad City for the offences punishable under Sections 323, 143, 147, 149(KH) and 506(2) of the Indian Penal Code, with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Dhanesh R. Patel for the applicants, learned APP Mr. H.K.Patel for the Respondent - State of Gujarat and learned Advocate Mr. Sudhanshu A. Jha for the Respondent No.2 - Original Complainant, through video conference.

(3.) Learned Advocate for the applicants has submitted to the Court that the amicable settlement is arrived at between the Complainant and the applicants Accused and the Affidavit to that effect is also placed on record. He has further submitted that the applicants Accused have no antecedents and therefore, the discretion may be exercised by this Hon'ble Court and the Application may be allowed and FIR and the consequential proceedings arising therefrom may be quashed.