BHABHALUBHAI KALUBHAI DHADHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the respective parties. Mr. Gohel shall file his appearance at the earliest before the Registry and the same shall be accepted. Rule. Ld. Counsel waive Rule for the respective Respondents.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant and complainant has been resolved amicably, this matter is taken up for final disposal forthwith.

(3.) 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 FIR being C.R.No. 11211009210252 of 2021 registered with Chotila Police Station, Dist. Surendranagar, for the offences punishable under Ss. 323, 504 and 506 (2) of Indian Penal Code, 1860 and Sec. 3(1)(R)(S) of Atrocities Act as well as other consequential proceedings arising thereto.