RENUKABEN PRAKASHCHANDRA SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Misc. Application No. 1289 of 2015 has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No. I - 26 of 2015 registered with J.P. Road Police Station, District Vadodara, for the offences punishable under Ss. 342 , 380 , 384 , 406 , 417 , 420 , 323 , 120-B of the Indian Penal Code and the proceedings initiated in pursuance thereof.

(2.) The complainant - Meghna Pramukhchandra Soni of Special Criminal Application No. 1289 of 2015 is present before this Court who has been identified by learned advocate Mr. Abhiraj Trivedi and has filed the affidavit dtd. 29/11/2021. The complainant - Vivek Prakashchandra Soni of Special Criminal Application No. 1164 of 2015 and 1166 of 2015 has filed the affidavit dtd. 15/11/2021 which has been affirmed at Dublin Ireland. Both the complainants have stated that the dispute between them has been resolved amicably and all the misunderstanding prevailing among them has been removed and now there is no grievance among them. The affidavits of the complainants who are in relation real brother and sister are also placed on record. In view of the same, learned counsel for both the sides requested to quash the complaints.

(3.) Learned Additional Public Prosecutor, submitted that any first information report should be quashed in accordance with the guidelines of the Apex Court and the parameters laid down therein.