RAMABHAI HOTHABHAI BHOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Ms.Bela Prajapati, learned counsel for the petitioners, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1-State and Mr.Bhavesh Patel, learned counsel for respondent No.2-original complainant.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 ('the Code' for short), the petitioners have prayed for quashing and setting aside F.I.R being C.R.No.I-122 of 2012 registered at Mahemdavad Police Station, Dist: Kheda, by respondent No.2 for the alleged offences under Sections 147, 148, 149, 323, 324, 325, 326, 395, 504 and 506(2) of the Indian Penal Code.

(3.) MR .Bhavesh Patel, learned counsel for respondent No.2-first informant has tendered an affidavit of respondent No.2 dated 01.03.2013 and the same is taken on record. The first informant has declared before this Court that because of intervention of the elders of the village, the matter is settled amicably between the parties and Settlement Deed is also placed on record of this application and that now there is no dispute between the parties. He reiterated the contentions raised by learned counsel for the petitioners and has submitted that the application deserves to be allowed in view of the fact that the parties have amicably resolved the issue.