SAVITABEN DHANJIBHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Vrunda C. Shah, the learned APP waives service of notice of rule for and on behalf of the respondent No.1- State of Gujarat. Mr. Sunil Prajapati, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2- original first informant.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants-original accused persons seek to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R.No.II-3059 of 2016 filed before the Modasa (Rural) Police Station, District- Aravalli, for the offence punishable under Ss. -323, 504, 506(2) r/w.114 of the I.P.C.

(3.) Today when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the parties that an amicable settlement has taken place and the quashing of the FIR is prayed for with the consent of the respondent No.2 viz.Dhanjibhai Ramabhai Vankar. He has also filed an affidavit on 2/12/2022, confirming about the settlement. The affidavit reads thus:-