NARAN RAMABHAI KODIYATAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has filed this application under section 482 of the Criminal Procedure Code, 1973 (hereinafter referred to as the "Code") for quashing of the FIR being C. R. No. 11218015200596 of 2020, registered with the Ranavav Police Station, Dist. Porbandar for the offence punishable under sections 143, 147, 148, 149, 436, 447, 427, 504, 506(2) and 294(b) of the Indian Penal Code, 1860 (IPC) and section 135 of the G. P. Act.

(2.) Heard learned advocate Ms. Mayuri Chauhan for the applicant, learned advocate Mr. Vishal Pandit for the respondent No. 2 - original complainant and learned APP Mr. Manan Mehta for the respondent - State through video conference.

(3.) The learned advocate for the applicant has submitted to the Court that amicable settlement is arrived at between the original complainant and the applicant and an affidavit to that effect, is also placed on record. Therefore, it is submitted that the discretion may be exercised by this Court and the application may be allowed and the impugned FIR may be quashed.