MAHESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. D.H. Bharwad, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 & 3 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.11216001200302 of 2020 registered with Adalaj Police Station, Dist.: Gandhinagar for offfences punishable under sections 504 , 506(2) and 114 of IPC and the proceedings initiated pursuant thereto.

(3.) Mr. Jitendra Bharvad, 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 therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.