SADAM @ KAKU MAMADBHAI GOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) LEARNED counsel for the petitioner has submitted that the complainant and petitioner have settled their dispute amicably and the complaint was result of patent private dispute, which is resolved before filing of this petition and hence, the complainant is also appearing through Advocate Shri Premal Ranch. Shri Premal Ranch, learned advocate undertake to file his vakalatnama on behalf of complainant ­ respondent no. 2 latest by 18.04.2013 and places on record the affidavit of the complainant clearly indicating that the complaint was filed on account of dispute which is resolved and he would not mind if the complaint is quashed. The same is taken on record.

(3.) THE petitioner has taken out this application invoking provision of Section 482 of Criminal Procedure Code for quashing the FIR being C.R. No: II-15/2013 registered with Pradyuman Nagar Police Station, Station for the offences punishable under sections 504 and 506(2) of Indian Penal Code and prayed for quashment of FIR.