SANJAYBHAI VAJUBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned Additional Public Prosecutor and Mr. Vishal Mehta, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being FIR No.11192003200330 of 2020 registered with Sanand GIDC Police Station for offfences punishable under sections 323 , 427 , 504 , 506(2) and 114 of IPC and sections 3(1) (r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and the proceedings initiated pursuant thereto.

(3.) Mr. Vicky Mehta, learned advocate for the applicants, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the parties are known to each other and are residing in the same village and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.