YUSUF Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor and Mr. Mukundkumar Thakkar, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 & 2 respectively.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being FIR being C.R. No. I-55 of 2018 registered with Bharuch City 'B' Division Police Station, District. Bharuch for offence punishable under sections 323, 324, 435, 504, 506(2) and 114 of IPC and section 135 of the G.P. Act.

(3.) Mr. P. P. Majmudar, learned advocate for the petitioners, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the parties are known to each other and are residing in the same locality and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside. Mr. P.P. Majmudar, learned advocate for the petitioners submits that the petitioner No.1 is a local politician and because of the said reason, FIRs get lodged against him. Here too, the matter is regarding a Shop and an agreement was to be executed for consideration of money and possession of the property. Mr. Majmudar submits that no such act, as alleged, has taken place.