VAGHELA BRIJRAJSINH RAMESHSINH POPATSINH 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 I.C.R.No. 161 of 2018 registered with Kadi Police Station, Dist.- Mehsana for the offences punishable under Ss. 143 , 147 , 148 , 149 , 307 , 323 , 504 , 506(2) of IPC read with Sec. 135 of G.P. Act and to quash all other consequential proceedings arising out of the aforesaid FIR being Sessions Case No. 59 of 2021 qua the applicants.

(2.) Heard Mr. HN Brahmbhatt, learned advocate for the applicants and Mr. Amit Joshi, learned advocate for the respondent no.2 - complainant.

(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.