SATYAJITSINH @ SHAKTISINH LALUBHA RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No. I - 46 of 2019 registered with Una Police Station, Gir-Somnath, for the offences punishable under Sections 376, 384, 406, 420, 292, 506(2) and 114 of Indian Penal Code as well as under Section 67 of the Information Technology (Amendment) Act, 2008, and the proceedings initiated in pursuance thereof.

(2.) Heard Mr. Ruturaj Nanavati, learned advocate for the applicant, Ms. Monali Bhatt, learned APP for the respondent No.1-State and Mr. Kaivan K. Patel, learned advocate for the respondent No.2-complainant.

(3.) The complainant - Renukaben D/o. Sevadasbhai Karsandas Nimavat (respondent No.2 herein) is present before this Court who has identified by Mr. Kaivan Patel, learned advocate for the complainant. She has affirmed the affidavit and submits that she does not want to continue with the FIR as they have amicably settled the dispute. She further submitted that the allegations levelled with regard to demand of money as also with regard to circulation of objectionable material /photographs where made out of serious misunderstanding on her part but in fact no such objectionable photographs wherever found in possession of the applicant. The complainant has further stated that the dispute between them has been resolved and now there is no grievance against the petitioner.