BHABHLUBHAI NAGBHAI VARU 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.11193050201334 of 2020 registered with Rajula Police Station, District Amreli, and the proceedings initiated in pursuance thereof.

(2.) On 8th March, 2021, the complainant - Ghanshyambhai Labhshankarbhai Jakhra was present before the virtual court and he had stated that he does not want to continue with the FIR. The complainant has further stated that the dispute between them has been resolved and all the misunderstanding prevailing among them has been removed and now there is no grievance against the petitioner.

(3.) The affidavit of the complainant is also on record. The dispute is with regard to purchase of a plot and execution of a sale deed and for that purpose he had taken the amount on interest from the petitioner with an assurance that he would repay the same within one and half year. It is submitted that part amount was paid and as the petitioner was demanding the remaining amount, an FIR came to be lodged.