NARESHBHAI @ NAROTTAMBHAI GANDABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing FIR No.11211040200105 of 2020 registered with Panshina Police Station for offfences punishable under sections 323 , 324 , 325 , 326 , 504 and 114 of IPC.

(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 locality and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.