ISMAIL RASUL SHEIKH 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.11185002220215 of 2022 registered with Dwarka Police Station, Dwarka for the offences punishable under Ss. 323, 326, 452, 427, 143, 147, 148, 149, 504, 506(2) of the Indian Penal Code r/w Ss. 3(1)(r), 3(1)(s), 3(2)(v) of the SCST 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 Ms.Mittal Visani, 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.