PATEL RAMESHBHAI PRAHLADBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code "), the applicants have prayed for quashing and setting aside F.I.R. bearing I.C.R.No. 47 of 2012 registered with Bavlu Police Station, Dist.- Mehsana for the offences punishable under Sections 326, 504, 506(2) and 114 of IPC and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Heard Mr. Devdip Brahmbhatt, learned advocate for the applicants and Mr. Pankaj P. Sathvara, learned advocate for the respondent no.2 - complainant.

(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.