SHIVKUMAR MOHANBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Ms. Sonal J.Bhavsar, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 & 2 respectively.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being FIR No.11214046201417 of 2020 registered with Palsana Police Station, Dist.: Surat Rural for offfence punishable under section 295 of IPC and the proceedings initiated pursuant thereto.

(3.) Ms. Gayatri P.Vyas, learned advocate for the applicant, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. In the larger interest of the society, the impugned complaint may be quashed and set aside.