BALVANTSINH VITTHALSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition filed under section 482 of the Code of Criminal Procedure, the petitioners have prayed to quash and set aside, on the basis of settlement, the impugned complaint being FIR No.11196035200984 registered with Wadi Police Station, Vadodara City for offences punishable under Sections 506(2) and 114 of IPC and all the consequential proceedings initiated in pursuance thereof.

(2.) Learned advocate for the petitioners submitted that the parties have settled the dispute amicably outside the Court and therefore, there remains no ill-will or dispute between them. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties.

(3.) The respondent-original complainant, who is present before the Court, affirmed about the factum of settlement of dispute with the petitioners and has consented to the quashment of the impugned complaint filed against the petitioners. An Affidavit to that effect has also been produced on record.