RAJENDRA NANHEDAS SATNAMI(JAGDE) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State and learned Advocate Ms. Krupa P. Soni waives service of notice of Rule on behalf of the respondent No.2.

(2.) This application is filed for quashing and setting aside of the First Information Report bearing I-C.R. No.11209017200275 registered with Himmatnagar Rural Police Station, District Sabarkantha for the offences punishable under Sections 307 , 325 , 323 , 504 and 114 of the Indian Penal Code and Section 135 of the GP Act.

(3.) Learned Advocate for the applicant Ms. Nilam Chauhan and the learned Advocate for the respondent No.2 as well as the injured witnesses who are represented by learned Advocate Ms. Krupa P. Soni have jointly submitted that the complainant and the injured witnesses were labourers. The petitioners were the labourers who were working under the respondent No.2. and on account of some altercation on trivial issue, a quarrel had taken place and the injured witnesses sustained injuries. It is submitted that the petitioners as well as the injured witnesses all belong to the poor strata of society and with the intervention of senior members of society have arrived at an amicable settlement.