PRAKASHBHAI BHAGWANBHAI SONKAMBLE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Vaibhav V. Goswamy, the learned advocate appearing for the applicants, Ms. Maithili D. Mehta, the learned Additional Public Prosecutor appearing for the respondent No.1 and Mr. Samarth S. Amin, the learned advocate appearing for the respondent No.2.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 the applicants herein have filed the present application seeking quashing and setting aside First Information Report being C.R. No.II/3235 of 2019 registered with Vatva Police Station, Ahmedabad for the alleged offences punishable under Ss. 323 , 294(b) and 114 of the Indian Penal Code, registered on 19/8/2019.

(3.) Both the learned advocates appearing for the respective parties would submit that during the pendency of present application, the matter is amicably settled between the parties, and therefore, any further continuation of the proceedings pursuant to the impugned F.I.R. would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.