PRAKASHKUMAR GHANSHYAMBHAI PATEL 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 No. 11191002200523 of 2020 registered with Ranip Police Station, Ahmedabad City for the offences punishable under Sections 323, 427 and 114 of the Indian Penal Code with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Rajesh H. Sahjani for the applicants, learned APP Mr. Hardik Soni for the Respondent - State of Gujarat and learned Advocate Mr. Jainish Shah appearing on behalf of the Original Complainant, through video conference.

(3.) Learned Advocate for the applicants have submitted to the Court that the amicable settlement is arrived at between the Complainant and the applicants Accused and the Affidavit to that effect is also placed on record at Annexure-B. He 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.