NIMESH @ PINTU KETANANAND INDREKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being FIR No.11191046201476 of 2020 registered with Airport Police Station, Dist.: Ahmedabad City for offfences punishable under sections 323, 294(b) and 506(2) of the IPC and the proceedings initiated pursuant thereto.

(2.) Mr. Arvind Thakur, learned advocate for the applicant, 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 area and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.

(3.) Mr. K.S.Tamayache, learned advocate for respondent no.2 has identified the original complainant- Kokilaben W/o. Kailashbhai Natvarbhai Indrekar, and has concurred with the factum of settlement of the dispute, as advanced by learned advocate Mr. Thakur appearing for the applicant.