SONALBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants have filed this application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-CR No. 111/2019 registered with Sola High Court Police Station, Ahmedabad City for the offences punishable under Sections 141 , 143 , 144 , 147 , 148 , 149 , 323 , 324 , 326 , 427 , and 506(2) of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act., with all further and consequential proceedings including charge-sheet and Criminal Case No. 8213 / 2019 pending in the Court of 2 nd Chief Judicial Magistrate, Ahmedabad (Rural) at Mirzapur.

(2.) Heard learned Advocate Mr. Vikarm J. Thakore for the applicants, learned advocate Mr. P. A. Dabhi for the Respondent No. 2 - original complainant and learned APP Mr. H. K. Patel for the Respondent - State of Gujarat through video conference.

(3.) Learned Advocates for the parties have submitted to the Court that the amicable settlement is arrived at between the Complainant and the applicants accused and the affidavits to that effect is also placed on record at annexures - E and F (Colly.). They further submitted that the applicants accused have no any 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.