ROHITBHAI LAXMANBHAI LUNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing C.R.No.11210003201145 of 2020 registered with Adajan Police Station, Dist.- Surat City for the offences punishable under Ss. 365 , 386 , 323 , 504 , 506(2) and 114 of IPC and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.

(2.) Heard Mr. Mahesh Poojara, learned advocate for the applicant and Mr. Kishan Prajapati, learned advocate for the respondent no.2 - complainant.

(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.