ATULBHAI MAHIPATBHAI BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Trivedi, learned Additional Public Prosecutor and Mr. Bhatt, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively.

(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.I-60/2017 registered with Vasda Police Station for offfences punishable under sections 354(A) and 509 of IPC and section 3(1)W of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and the proceedings initiated pursuant thereto.

(3.) Mr. Rupareliya, learned advocate for the applicant, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the parties are known to each other and are residing in the same village and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.