HITESH DIPAKBHAI SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pranav Trivedi, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent No.1- State and Mr. Lucky Jucky Chain, learned advocate waives service of notice of rule on behalf of respondent No.2 - original complainant. Mr. Lucky Jucky Chain, learned advocate, is permitted to file Vakalatnama on behalf of respondent no.2. The same be taken on record.

(2.) The petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C .") seeking quashment of the FIR No. 11197006210545 of 2021 registered with Bhadarva Police Station, Vadodara, for the offences punishable under Ss. 143 , 147 , 148 , 149 , 294(b) , 323 , 324 , 506(2) and 452 of Indian Penal Code and Ss. 3(1)(r) , 3 (1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, (for short, "the Atrocities Act") and the proceedings initiated pursuant thereto.

(3.) Mr. Jay R.Shah, 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 village and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.