DIPAK @ DILIP SHIAVABHAI CHAVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent No.1.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing I-C.R. No.11210046200826 of 2020 registered with Puna Police Station, Surat and the proceedings initiated in pursuance thereof.

(3.) Mr. Kishan Daiya, learned advocate for the applicant, submitted that the injury has been caused by co-accused Sanjay and the role attributed to the present applicant is of holding the injured. Mr. Daiya submitted that it was the Paras, driver of the present applicant, who had taken injured to the hospital and now, the parties have amicably settled the dispute outside the Court and have preferred the present application seeking quashment of the impugned first information report. Mr. Daiya, further submitted that it was out of misunderstanding that the applicant was named in the FIR, which is resolved with the help of friends, relatives and community people. It was submitted that though injury was sustained on the left leg, but it was not of a grievous nature. The complainant has preferred to compromise and therefore, Mr. Daiya, also referred to certain judgments of partial quashment to state that FIR can be partial quashed.