MEGHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Zubin Bharda for the applicant, learned APP Ms. M.D. Mehta for the respondent-State and learned Advocate Mr. Kishan Prajapati for the respondent No.2.

(2.) By way of this application, the applicant prays for quashing of the FIR being C.R. No.I-27 of 2017 registered with Adesar Police Station, District Kutch East, at Gandhidham, for the offence punishable under Ss. 143 , 147 , 504 and 506(2) of the Indian Penal Code and Ss. 3 (1)(R)(2) , 5(A) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act and Sec. 135 of the Gujarat Police Act.

(3.) Learned Advocate Mr. Bharda would submit that the applicant being accused No.6 of the said FIR, in his capacity as Sarpanch of the village, had tried to intervene as regards the dispute between the complainant, who later on unfortunately committed suicide, and his family members and whereas it is on account of such an attempt to intervene that the applicant had been arraigned as an accused. Learned Advocate Mr. Bharda would submit that subsequent to filing of the present application, since the misunderstandings between the parties have been cleared, more particularly the wife of the deceased, having confirmed the fact of settlement and having consented for quashing of the impugned FIR, therefore this Court may quash the impugned FIR qua the present applicant.