PARTH NITINBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-CR No. 11191041200703 registered with Sakerkotda Police Station, Ahmedabad for the offences punishable under Sections 500 and 501 of the Indian Penal Code read with Section 66-C of the IT Act and under Section 3(2)(Va) of the Scheduled Caste and Scheduled Tribe(Prevention of Atrocities Act).

(2.) Heard learned Advocate Mr. Rajesh K Kanani for the Applicant, learned APP Ms. Moxa Thakkar for the Respondent - State of Gujarat and learned Advocate Mr. Y.V Vaghela for Respondent No.2 - Original Complainant, through video conference. Registry to accept the vakalatnama of learned advocate Mr. Y.V Vaghela on behalf of respondent no.2.

(3.) Learned Advocate for the applicant has submitted to the Court that the amicable settlement is arrived at between the Complainant and the applicant Accused and the Affidavit to that effect is also placed on record at annexure- C. He further submitted that the applicant Accused has no any 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.