DIWAN 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 - 11210012210690 of 2021 registered with Chowk Bazar Police Station, Surat, for the offences punishable under Sections 323, 504, 506(2) and 114 of Indian and the proceedings initiated in pursuance thereof.

(2.) Heard Mr. Mohd. Danish M. Barejia, learned advocate for the applicant, Ms. Monali Bhatt, learned APP for the respondent No.1-State and Ms. Urvashi M. Shah, learned advocate for the respondent No.2-complainant. Learned advocate Ms. Urvashi M. Shah is permitted to file vakalatnama on behalf of respondent No.2-complainant.

(3.) The complainant - Mohammad Harun Taslim Ahmed alongwith learned advocate Mr. Nikunj Jarivala are present from Surat through video conferencing. Learned advocate Ms.Urvashi M. Shah has identified the complainant. The affidavit of the complainant is on record and he submits that he does not want to continue with the FIR. The complainant has further stated that the dispute between them has been resolved and now there is no grievance against the petitioner.