MANOJ @ MANUBHAI KANABHAI JINJALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondent State.

(2.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being FIR No.11210046210610 registered with Puna Police Station, Surat City and the proceedings initiated in pursuance thereof.

(3.) Mr. V.N. Sheth, learned advocate for the applicant, submitted that the applicant is in jail and charge-sheet has been filed. He submitted the parties have settled the dispute amicably outside the Court and there remains no dispute or grievance between the applicant and the complainant. The complainant had not sustained any financial loss on account of the alleged offence. He further submitted that the Court may verify the said aspect from the complainant - Arvindbhai Kanubhai Vala, who has appeared before the Court, via Video Conferencing.