RAMDEVIBEN GAJABHAI CHAUHAN 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.11185002210776 of 2021 registered with Dwarka Police Station, District - Devbhoomi Dwarka for the offences punishable under Ss. 3, 4(1), 4(2) and 4(3) of the Gujarat Land Grabbing (Prohibition) Act 2020 and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Heard Mr. M. S. Padaliya, learned advocate for the applicants and Mr. Denish Mavadhiya, learned advocate for the respondent no.2 - original complainant.

(3.) Both the learned advocates would submit that during the pendency of present application, 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.