SANJAYBHAI CHANDUBHAI CHAUHAN 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 applicant has prayed for quashing and setting aside F.I.R. bearing C.R.No.11204045220190 of 2022 registered with Nadiad Rural Police Station, Dist. Kheda for the offences punishable under Ss. 363 and 366 of the Indian Penal Code and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.

(2.) Heard Mr. A.B.Patel, learned advocate for the applicant and Mr. H.N.Sevak, learned advocate for the victim. Mr. H.N.Sevak, learned advocate is permitted to file his Vakalatnama for victim.

(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.