PRAKASHBHAI H RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.K.P.Rawal, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.1 and Mr.S.M.Gohil, learned advocate waives service of notice of Rule on behalf of respondent No.2.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties and as it is reported that the dispute is settled between the parties, the present application is taken up for final hearing today.

(3.) THE present application under Section 482 of the Code of Criminal Procedure has been preferred by the applicants original accused to quash and set aside the impugned complaint / FIR being C.R.No.I -85/2011 lodged by the respondent No.2 original complainant with Kapodara Police Station, Surat lodged against the applicants original accused, for the offences punishable under Sections 325, 323, 504, 506(2), 114 and 188 of the Indian Penal Code.