DIGAMBAR ANANDGIRIJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.II-5/2018 registered with Ambaji Police Station, Dist.: Banskantha for offfences punishable under sections 294(b), 506(2) and 114 of IPC.

(2.) Mr. Vishal K.Anandjiwala, learned advocate for the applicants, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. Therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.

(3.) P.P. Majmudar, learned advocate for respondent no.2 - original complainant, concurred with the factum of settlement of the dispute, as advanced by learned advocate Mr. Vishal K.Anandjiwala appearing for the applicants.