OSMANBHAI ISHAKBHAI SAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Imtiyaz Mansuri, learned advocate appearing for the petitioners in CRMA No.1893 of 2021 and Mr. Shailesh M. Ahir, learned advocate appearing for the petitioners in CRMA No.1878/2021 and Ms. Krina Calla, ld. APP for the respondent - State in both the applications.

(2.) Considering the issue involved as well as cross complaints filed by respective parties and settlement arrived at between the parties, with consent of the learned advocates appearing for the respective parties, they are taken up for disposal forthwith.

(3.) The brief facts of the case are that due to relation between Rojmeen Yunusbhai Akhani with Navaz Basir Sama, on 27/11/2020, quarrel has taken place between the parties and caused simple injuries. Accordingly, Cross FIRs have been lodged by both the side at Lalpur Police Station, Dist. Jamnagar. Therefore, the applicants have filed the aforementioned petitions to quash and set aside the FIR as well as other consequential proceedings.