MAHESHBHAI DHIRUBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Hardik A. Dave, learned counsel for the applicant, Ms.Moxa Thakkar, learned APP for respondent no.1-State and Mr.P.B.Khandheria, learned counsel for respondent no.2-original complainant.

(2.) THE applicant by way of this application under Section 482 of the Code of Criminal Procedure, 1973 has prayed for quashing and setting aside the First Information Report, registered as C.R.No.I-582 of 2012 with Odhav Police Station, Ahmedabad, for the alleged offences under Sections 394, 325, 323 and 294(b) of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(3.) MR .Hardik Dave, learned counsel for the applicant, denies these allegations and has pointed out in fact no such incident has taken place and with the interference of respected members of the society, as there was some misunderstanding on the part of respondent no.2-original complainant have settled the issue. Respondent no.2-original complainant has also filed his affidavit reiterating his stand.