BHARATBHAI KALIDAS RASHMIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed under Section 482 of the Criminal Procedure Code for quashment of the FIR being C.R.No.11192018200372 of 2020 registered with Dhandhuka Police Station, Dhandhuka along with consequential proceedings on various grounds stated in the memo of petition which includes the settlement arrived at between the parties.

(2.) It is alleged that if the parties have resolved the dispute amicably with the intervention of family members and other well-wishers and due to that there is no heart burnings survive between the parties and, therefore, the present petition may be allowed and the impugned FIR may be quashed and set aside.

(3.) During the course of hearing, original complainant Dineshbhai Dhanjibhai Rashmiya has appeared through video converencing and on inquiry, he has stated that the deceased was his wife and the petitioners are the neighbours and settlement has been arrived at between the parties and he has no objection if the FIR is quashed and the petition may be allowed.