HIRENBHAI LAKHMANBHAI VASRA AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Jaimin R.Patel, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 and 2 respectively. With the consent of both the sides, the matter is heard finally today.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being C.R. - Part B- No.11213010200836 of 2020 registered with Dhoraji Police Station, Dist.: Rajkot Rural, for offfences punishable under sections 429 and 114 of IPC, section 11(l) of the Prevention of Cruelty to Animals Act, 1960 and Section 30 of the Arms Act, and the proceedings initiated pursuant thereto.

(3.) Mr. P.R.Abichandani, learned advocate for the applicants, submitted that the unknown person had used firearm to cause injury to the stray dog, as the dog was suffering from some serious ailment of Rabies. Mr. Abichandani submits that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the in the larger interest of the society, the impugned complaint may be quashed and set aside. 3.1 Learned advocate submitted that the Court may verify the said aspect from the original complainant - respondent no.2.