SATYAVIRSINH MEGHSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants have filed this application invoking inherent powers of this Court under section 482 of the Criminal Procedure Code, 1973 (Code) for quashing of the FIR being C.R. No. 11191004200071 of 2020, registered with the Amraiwadi Police Station, Ahmedabad City, Dist. Ahmedabad for the offence punishable under sections 323, 506(2), 294(b) and 114 of the Indian Penal Code, 1860 (IPC), with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Heard learned advocate Mr. A. R. Parikh for the applicants, learned advocate Mr. Mandeep Singh Saluja for the respondent No. 2 - original complainant and learned APP Mr. L. B. Dabhi for the respondent - State through video conference.

(3.) The learned advocate for the applicants has submitted that amicable settlement is arrived at between the original complainant and the applicants and an affidavit to that effect, is also placed on record. Therefore, it is submitted that the discretion may be exercised by this Court and the application may be allowed and the FIR and the consequential proceedings arising therefrom, may be quashed.