DIVYESHBHAI BAVCHANDBHAI GAJIPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pranav Trivedi, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent No.1- State and Mr. Vijay H.Nangesh, learned advocate waives service of notice of rule on behalf of respondent No.4 - original complainant.

(2.) The petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C .") seeking quashment of the FIR being C.R. No.I- 34/2019 registered with Surat Rural Kamrej Police Station, for the offences punishable under Ss. 406 , 420 , 323 , 504 and 114 of Indian Penal Code and under Ss. 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, (for short, "the Atrocities Act") and all the consequential proceedings initiated pursuant thereto.

(3.) Mr. Abhiraj R.Trivedi, 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 therefore submitted that, in the larger interest of the society, the impugned complaint may be quashed and set aside.