SUDHIR DULABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being No. 11203023202951 of 2020 registered with 'A' Division Junagadh Police Station, District Junagadh for the offences punishable under Sections 323, 294(b), 427 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. M.R.Chavda for the Applicants, learned APP Mr. H.K. Patel for the Respondent - State of Gujarat and learned advocate Mr. A.N.Chudasama for Respondent No.2 - Original Complainant through video confernece.

(3.) Learned Advocate for the applicants has 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 on page 12. 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.