RAMANBHAI @ GOPIJI BHAVJI VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondent-original complainant has been identified by learned advocate Mr. V.K. Anandjiwala. He has stated that on account of fasting due to Navratri festival, she could not travel to the Court but, her relatives are present before the Court. Learned advocate Mr. Anandjiwala sought permission to connect the respondent No.2 through video conferencing, which was permitted.

(2.) 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.11215037201743 registered with Vidhyanagar Police Station, Anand for offences punishable under Sections 323, 504, 506(2) and 114 of IPC and all consequential proceedings initiated in pursuance thereof.

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