RAJENDRASINH UDAYSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the name of the applicant in the title-clause.

(2.) The respondent-original complainant is present before the Court and is identified by learned advocate Mr. Mahesh Poojara. With the consent of both the sides, the matter is heard finally.

(3.) By way of this petition filed under sec. 482 of the Code of Criminal Procedure, the petitioner has prayed to quash and set aside, on the basis of settlement, the impugned complaint being FIR No.11213020200476 registered with Jamkandorna Police Station, Rajkot for offences punishable under Ss. 323 , 504 and 506(2) of IPC and all consequential proceedings initiated in pursuance thereof.