BHARATKUMAR DAYALAL BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Archit Jani appearing on behalf of the applicants, learned APP Ms.Mehta for the respondent State and learned Advocate Ms.Shivangi Rana for respondent No.2.

(2.) By way of this application, the applicants pray for quashing of the FIR being C.R. No.I-119/2019 registered with Gotri Police Station, Vadodara City for the offences punishable under Ss. 376(2)(n) , 323 , 328 , 494 , 496 , 506(2) , 114 of IPC and Ss. 3(2)(5) , 3(1)(w)(1) (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) Learned Advocate Mr.Jani for the applicants would submit that while the present application had been preferred praying for quashing of the FIR on its own merits, and whereas pending the present application, the accused in the impugned FIR, including the present applicants and the original complainant have settled the matter inter se and whereas learned Advocate Mr.Jani would further submit that the present application may be allowed on the ground of such settlement. Learned Advocate Mr.Jani would further relying upon the order passed by the learned Coordinate Bench of this Court dtd. 14/2/2022 in Criminal Misc. Application No.873 of 2022, whereby considering the fact of settlement between the parties, learned Coordinate Bench of this Court had been pleased to quash and set aside the impugned complaint qua the accused No.1. Learned Advocate Mr.Jani would, therefore, pray that this Court may quash and set aside the impugned complaint against the present applicants.