BHAGUBHAI KESARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition filed under section 482 of the Code of Criminal Procedure, the petitioner has prayed to quash and set aside, on the basis of settlement, the complaint bearing FIR No.11206023210702 registered with Kheralu Police Station, District Mehsana for offences punishable under Sections 323, 504 and 506(2) of IPC, Sections 3(1)(r), 3(2)(va) and 7 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Section 135 of the G.P. Act and all the consequential proceedings initiated in pursuance thereof.

(2.) Learned advocate for the petitioner submitted that the parties have settled the dispute amicably outside the Court and there remains no ill-will or any dispute between them. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties. Ravat Govind Maganbhai, Sarpanch of Village Nani Hirvani along with Chauhan Hasmukhbhai Punjabhai and Chauhan Nareshbhai Jivabhai, who were witnesses to the complaint, are present in the Office of learned advocate Mr. Tushar Chaudhary. The said two witnesses have also filed affidavit in the matter and have affirmed about the factum of settlement of dispute between the parties.

(3.) The respondent-original complainant appeared before the virtual Court through learned advocate Dipen Chaudhary, who has identified the complainant. He is permitted to file his Vakalatnama with the Registry. On verification, it is stated by the complainant that he has not claimed any compensation from the State. He has consented to the quashment of the impugned complaint filed against the petitioner.