NASIR ALIBHAI THEBA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. K.S Chandrani, learned Advocate for the applicant nos. 1 and 2 and Ms Monali Bhatt learned AGP on behalf of the respondent-State. Learned Advocate Mr. Nilay Thakkar is permitted to file his vakalatnama. Learned Advocate Mr. Nilay Thakkar submits that he has instructions to appear on behalf of respondent no.2. The same is taken on record.

(2.) This application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being I-C.R No. 203 of 2018 registered with Bhaktinagar Police Station, Dist.: Rajkot for offfences punishable under Sec. 394 , 384 , 504 and 506(2) of the Indian Penal Code and under Sec. 135(1) of the Gujarat Police Act and the proceedings initiated pursuant thereto.

(3.) Mr. Chandrani, learned advocate for the applicants, 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 village and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.