GOVABHAI ISHWARBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No.I-11191038200541 of 2020 registered with Vatva Police Station, Ahmedabad for offences punishable under sections 384 , 323 and 294(B) of IPC and the proceedings initiated in pursuance thereof.

(2.) Mr. K.R. Chakwawala, learned advocate for the applicant, submitted that the parties have amicably settled the dispute outside the Court and therefore, there remains no dispute or grievance between the parties. Learned advocate submitted that the Court may even verify the said aspect from the original complainant, who is present in his chamber.

(3.) The learned advocate appearing for respondent no.2- original complainant affirmed the factum of settlement of the dispute between the parties.