ANUKUL RAJESHBHAI SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned Additional Public Prosecutor and Mr. Nabil Khan, learned advocate, waive service of notice of rule on behalf of respondent 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.11196012200615 of 2020 registered with Fatehganj Police Station, Dist.: Vadodara for offfences punishable under section 376(2)(n) of IPC and the proceedings initiated pursuant thereto.

(3.) Mr. Minhaj M.Shaikh, 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. It was submitted that the parties are known to each other and are now happily residing together and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.