NILESH DAHYALAL KUDECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Virat Popat on behalf of the applicant, learned APP Ms.Mehta for the respondent State and learned Advocate Mr.Ishan Patel for respondent No.2.

(2.) By way of this application, the applicant prays for quashing of the FIR being C.R. No.I-11993006201944/2020 dtd. 10/9/2020 registered with Gandhidham "A" Division Police Station, Kutch for the offences punishable under Ss. 376 , 328 , and 506(2) of IPC.

(3.) Learned Advocate Mr.Popat for the applicant would submit that subsequent to filing of the impugned FIR, with the intervention of the relatives and friends, the parties have settled the matter inter se and whereas the learned Advocate Mr.Popat would submit that while the FIR prima facie states a very serious offence, but the fact of the FIR being filed after a period of three years and the fact of the parties being in some kind of relationship, may be taken into consideration by this Court and whereas in the larger interest of the applicant as well as the complainant, who are young persons, this Court may consider the said aspect and quash the impugned FIR.