DIXIT DINESHBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Bhatt, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent No.1 and Mr. Soni, learned advocate waives service of notice of rule on behalf of the respondent No.2-original complainant.

(2.) 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.11210046210400 registered with Puna Police Station and the proceedings initiated in pursuance thereof.

(3.) Mr. Majmudar, learned advocate for the applicant, submitted that the parties have amicably settled the dispute outside the Court. Since all the offences were compoundable; the applicant has preferred the present application seeking quashment of the impugned first information report. It was submitted that the complainant and the applicant herein were in live-in relationship, however, as parents of the complainant had taken objection with regard to the said relationship, the complainant filed the complaint, but the complainant has preferred to compromise and therefore, a settlement agreement has been executed by and between the applicant and the complainant. Therefore, there remains no dispute or grievance between the parties. Learned advocate, therefore, submitted that the Court may even verify the said aspect from the complainant herself through video conferencing.