SAJAN GAGJI SATIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these matters arise out of cross complaints from one and the same incident. The complainants are present before the Court and have been identified by the respective learned advocates.

(2.) In Criminal Misc. Application No.6743 of 2020, the petitioners have prayed to quash and set aside, on the basis of settlement, the impugned complaint being FIR No.11210008200477 registered with Sarthana Police Station, Surat City for offences punishable under Ss. 323 , 504 , 114 , 143 , 144 , 147 , 148 and 326 of IPC and all consequential proceedings initiated in pursuance thereof.

(3.) Learned advocates jointly stated that the parties have settled the dispute amicably outside the Court and there remains no ill-will or dispute between them. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties.