PARSOTAMBHAI FATAJI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside F.I.R. bearing C.R. No.I-152 of 2019 registered with Deesa Rural Police Station for the offences punishable under Ss. 323, 325, 294(KH), 114 and 506(2) of the Indian Penal Code read with Sec. 135 of the Gujarat Police Act, and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Heard learned advocate for the applicants and Mr.Dipen Chaudhary, learned advocate for the respondent No.2 - complainant. Mr.Chaudhary is permitted to file his Vakalatnama on behalf of respondent No.2.

(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.