DABHI VRUNDABEN ANILBHAI 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. 11204046220167 of 2022 registered with Nadiad Town Police Station, Dist.- Kheda for the offences punishable under Ss. 376 , 377 , 504 , 506(2) , 120B , 365 , 354 , 354A , 465 , 468 , 114 of IPC as well as under Sec. 3(1)(r) , 3(1)(i) , 3(1)(w)(i) , 3(2) (5) of SC & ST Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Heard Mr. Soni, learned advocate for the applicant and though served, no one appears for the private respondents.

(3.) The learned advocate for the applicant submitted 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.