PARESHBHAI BALDEVBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicants have filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-CR.No. 11217026200692/2020 registered with Patan Taluka Police Station, District patan for the offences punishable under Sections 323, 294(B), 506(2), 114, 427 of the Indian Penal Code and Section 135 of the Gujarat Police Act with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Amit R. Joshi for the applicants, learned APP Ms. Maithili Mehta for the Respondent State of Gujarat and learned Advocate Mr. Pankaj Velani appearing on behalf of the Respondent No.2 Original Complainant, through video conference. The Respondent No.2 Dishantkumar is present before the court through video conference. This court has also heard the Original Complainant. Registry to accept the Vakalatnama of learned Advocate for Respondent No.2 Original Complainant and place on record.

(3.) Learned Advocate for the applicants has submitted to the Court that the amicable settlement is arrived at between the Complainant and the applicants Accused and the Affidavit to that effect is also placed on record. It is further submitted that the applicants Accused have no antecedents and therefore, the discretion may be exercised by this Hon'ble Court and the Application may be allowed and FIR and the consequential proceedings arising therefrom may be quashed.