BILAL SHEIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Ms. Shivangi Vyas, learned advocate appearing for respondent No.2, waive service of notice of rule on behalf of the respective respondents.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the impugned complaint being FIR No.11191021200429 of 2020 registered with Gayakwad Haveli Police Station, Ahmedabad City for offfences punishable under sections 323, 294(b) and 506(2) of IPC and section 135 of the Gujarat Police Act and the proceedings initiated in pursuant thereto.

(3.) Ms. K.A. Chugh, 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 residing in the same locality and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside. 3.1 Learned advocate submitted that the Court may verify the said aspect from the original complainant, respondent no.2.