SWATI SANJAY KHENI 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 I- C.R.No.199 of 2019 registered with Vastrapur Police Station, Dist.- Ahmedabad City, for the offences punishable under Ss. 498(k), 506(1), 377 and 144 of the Indian Penal Code, 1860 and Ss. 3 and 7 of the Protection of Child from Sexual Offences Act, 2012 and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.

(2.) Heard Mr. Abhisst K Thaker, learned advocate for the applicant and Mr. Girirsh Patel, 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.