SANJAY DHANJIBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Ms.Kruti M. Shah, learned advocate for the applicant, Mr.Alkesh N. Shah, learned Assistant Public Prosecutor for respondent No.1 and Ms.Medha N. Pandya, learned advocate for respondent No.2first informant/original complainant.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the applicant has prayed for quashing of F.I.R. being C.R. No.II3183 of 2008 registered with Jetpur City Police Station, Jetpur, Dist. Rajkot for the offences under Sections 323, 504, 506(2) of the Indian Penal Code, 1860 (the IPC) and Sections 37(1), 135 and 114 of the Bombay Police Act.

(3.) MR .Alkesh N. Shah, learned Assistant Public Prosecutor for respondent No.1, candidly states that as the parties have amicably resolved the dispute, which was of a domestic nature, this Court may pass appropriate orders.