JAHIMHUSEN MOHAMAD IQBAL NAGORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Ms. V.M. Panchal, 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 bearing FIR No.11191043201025 of 2020 registered with Shahpur Police Station, Ahmedabad City for offfences punishable under sections 324 , 323 and 114 IPC and section 135 of the Gujarat Police Act and the proceedings initiated in pursuant thereto.

(3.) Mr. Vaibhav Vyas, 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 locality and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.