SANJAYKUMAR SARMANBHAI VARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition filed under section 482 of the Code of Criminal Procedure, the petitioner has prayed to quash and set aside, on the basis of settlement, the impugned complaint being FIR No.11211031200203 registered with Limbadi Police Station, Surendranagar for offences punishable under Sections 323 and 504 of IPC and Sections 3(1)(r), 3(1)(s), 3(2)(va) and 3(2)(vii) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act and all consequential proceedings initiated in pursuance thereof.

(2.) Learned advocate for the petitioner submitted that the parties have settled the dispute amicably outside the Court and there remains no ill- will or dispute between them. The parties are residing in the same locality. 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, has affirmed about the factum of settlement of dispute with the petitioners and has also filed an Affidavit on record to that effect. He stated that with the intervention of his elder brother, the dispute has been resolved. Before the Court and in the Affidavit also, he has consented to the quashment of the impugned complaint filed against the petitioner.