SURESHBHAI BABABHAI PATEL 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.II-3093 of 2017 registered with Himmatnagar 'A' Division Police Station, District : Sabarkantha for the offences punishable under Ss. 504 , 506(2) and 114 of the Indian Penal Code and Ss. 3(1)(r)(s) and 3(2)(5a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Heard learned advocate for the applicants and Mr. Jigar Acharya, learned advocate for the respondent No.2 - complainant. Mr. Jigar Acharya, learned advocate is permitted to file his Vakalatnama for respondent No.2.

(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.