BALDEVBHAI @ BATHABHAI LAKHABHAI BHAWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants original accused persons seek to invoke the inherent powers of this Court praying for quashing of the F.I.R. Being C. R. No.11191045200305 of 2020 filed before Sola High Court Police Station, Ahmedabad for the offence punishable under Section 323 , 325 , 427 and 114 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(3.) Today, when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the parties that an amicable settlement has taken place and the quashing of the FIR is prayed for with the consent of the respondent No.2 complainant - Kanabhai Gangadas Bharwad and respondent No.3 Injured witness - Karnabhai Gangadas Bharvad. Affidavits of respondent Nos.2 and 3 are also filed, confirming about the settlement. It is also stated by learned advocate for the applicants that there are no other criminal antecedents against the present applicants.