VIRAL CHANDRAKANT SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being FIR No.11191020201416 of 2020 dated 26/8/2020 registered with Vastrapur Police Station, Ahmedabad for offfences punishable under sections 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and the proceedings initiated pursuant thereto.

(2.) Mr. Chetan Pandya, learned advocate for the applicant, submitted that the complainant- respondent No.2 Nileshbhai Shankarbhai Parmar is proprietor of Mahavir Mobiles, Shop No.12, Ganpat Complex, Ashram Road, Ahmedabad. The allegation is that before 5 months, the applicant purchased Mobile worth Rs.1,09,000.00 of Samsung Company and had not made the payment of the same. Thus because of the said dispute regarding payment of Mobile money, the FIR came to be lodged by the complainant. It is submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.

(3.) Mr. Kaivan Patel, learned advocate for respondent no.2, original complainant, concurred with the factum of settlement of the dispute, as advanced by learned advocate Mr. Chetan Pandya appearing for the applicant. The complainant is present before the Court and is identified by Mr. Kaivan Patel, learned advocate for the respondent No.2- complainant.