JODHUBHAI GOLANBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.L.R.Pujari, learned Addl. Public Prosecutor and Mr. Pratiky Jasani, learned advocate waive service of rule on behalf of respondent Nos.1 " State and 2 respectively.

(2.) THE present application under Sec.482 of the Code of Criminal Procedure has been filed for quashing of complaint registered as C.R.No.I-169 of 2010 with Kodinar Police Station for the offences punishable under Sections 324, 323, 114 of Indian Penal Code and under Section 135 of <ACT>BOMBAY POLICE ACT, 1951</ACT> in pursuance of complaint filed by the respondent No.2- original complainant.

(3.) IT is submitted by original complainant " respondent No.2 that he received only simple injury. An affidavit to this effect is also placed on record, which is ordered to be taken on record. The complainant has submitted that the matter is settled between the parties and a settlement has been arrived at between the parties and that the settlement is not under any duress. IT is further submitted that now he has no grievance against the petitioner.