THOMSON AJITBHAI PATEL 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.) These petitions have been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No. I - 242 of 2017 registered with Vatva Police Station, Ahmedabad City and first information report bearing C.R. No. I - 241 of 2017 registered with Vatva Police Station, Ahmedabad City and the proceedings initiated in pursuance thereof.

(3.) Mr. Manan Doshi, learned advocate for the applicants, appearing in Criminal Misc. Application No.8818 of 2020, and Criminal Misc. Application No.8816 of 2020 and Mr. R.M. Chakwawala, learned advocate for the applicants, appearing in Criminal Misc. Application No.8860 of 2020 and Criminal Misc. Application No.8833 of 2020, submitted that the parties have amicably settled the dispute outside the Court. The applicants have preferred the present applications seeking quashment of the impugned first information reports. It was submitted that though injury was sustained, but it was not of a grievous nature and therefore, the complainants have preferred to compromise and thus, settlement agreements have been executed by and between the applicants and the complainants. Therefore, there remains no dispute or grievance between the parties. Learned advocate, therefore, submitted that the Court may even verify the said aspect from the complainants themselves through video conferencing.