BHOOMIKABEN BHARGAVBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor and Mr. J.A.Adeshra, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 and 2 respectively.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being FIR No. 11191048200075 of 2020 at Sarkhej Police Station, Dist.: Ahmedabad for offfences punishable under sections 323, 294(b) and 114 of the IPC and the proceedings initiated pursuant thereto.

(3.) Mr. Mahesh Poojara, learned advocate for the applicants, submitted that the present complaint against the applicants is arose out of a family dispute and the nature of allegation and facts states that it is a family dispute and 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 related to each other and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside. 3.1 Learned advocate submitted that the Court may verify the said aspect from the original complainant, respondent no.2.