SALMANKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned Additional Public Prosecutor and Mr. Mahesh Pujara, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No.I-11210056201434 of 2020 registered with Dindoli Police Station, Surat for offfences punishable under sections 326 , 323 , 294(b) and 114 of IPC and section 135 of the Gujarat Police Act and the proceedings initiated in pursuant thereto.

(3.) Mr. Kishan Daiya, learned advocate for the applicants, 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.