BANSARIBEN PRASHANTBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C .") seeking quashment of the FIR being C.R. No.I-5 of 2018 registered with Nadiad West Police Station, Kheda for the offences punishable under Ss. 143 , 452 , 354 , 323 , 504 and 506(2) of Indian Penal Code and under Ss. 3(1) (r) (s) (w) and Ss. 3(2)(5)(a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, (for short, "the Atrocities Act") and the proceedings initiated pursuant thereto.

(2.) It is stated by learned advocate Mr.Himanshu V. Thakkar that the matter has been settled. The controversy had arose because of the quarrel that had taken place in the society and now the issue has been sorted out and the learned advocate Ms. N. M. Zaveri for learned advocate Mr. Himanshu Thakkar submits that to maintain peace and to develop fraternity they have settled.

(3.) Mr. J.P Macwan learned advocate for the complainant has produced the affidavit and stated that the complainant lady would not be in a position to appear before this Court and thus this Court asked learned advocate Mr. Macwan to make the arrangement through video conference and accordingly the complainant Kaushalyaben w/o Virendrabhai Kanubhai Chauhan through the video conferencing has affirmed the affidavit and stated about the settlement between the parties. Mr. Macwan learned advocate submitted that in Criminal Misc. Application No. 1863 of 2023 the complainant has also settled with the other co-accused and the settlement has been accepted on 25/3/2023.