JANAKBHAI SOMJIBHAI VADODARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No. Part A: 11210004210109 of 2021 registered with Amroli Police Station, Surat City, for the offences punishable under Sections 323, 324 and 114 of the Indian Penal Code and the proceedings initiated in pursuance thereof.

(2.) The complainant Kiritbhai Himmatbhai Mavani is present before this Virtual Court from the court premises of Surat Court and he is with learned advocate Mr. Mukund Ramani and the complainant has been identified by learned advocate Mr. Mehul S. Padaliya. The complainant has stated that he does not want to continue with the FIR. The complainant has further stated that the dispute between them has been resolved and now there is no grievance against the petitioners. The affidavit of the complainant is also on record.

(3.) Mr. Pranav Trivedi, learned Additional Public Prosecutor, submitted that any first information report should be quashed in accordance with the guidelines of the Apex Court and the parameters laid down therein.