RABARI BHAGAVANBHAI ZALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Shah, the learned APP waives service of notice of rule for and on behalf of the respondent No.1-State of Gujarat. Mr. Jitendra S. Kotai, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2-original first informant.

(2.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants original accused persons seek to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R.No.I-11215025200243 of 2020 filed before the Sojitra Police Station, Anand, for the offence punishable under Sections 365, 384, 387, 323, 506(2) and 120-b of the I.P.C and under section 25(1-b)(a) of the Arms Act.

(3.) Today when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the parties that an amicable settlement has taken place and the quashing of the FIR is prayed for with the consent of the respondent No.2 viz. Prajapati (Marvadi) Prakashbhai Bhalaram. He has also filed an affidavit, confirming about the settlement. The affidavit reads thus: