HUSAINBHAI SIDIDIKBHAI KHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned Additional Public Prosecutor and Mr. A.I. Saiyed, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report being FIR No.11189003201269 of 2020 registered with A Division Morbi City Police Station, Morbi for offences punishable under sections 143 , 147 , 148 , 149 , 323 , 337 , 504 and 506(2) of IPC and section 135 of the Gujarat Police Act and the proceedings initiated pursuant thereto.

(3.) Mr. A.S. Timabalia, learned advocate for the applicants, 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 residing in the same locality and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.