KAMLESHBHAI NANJIBHAI ASARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing I. C.R.No. 0027 of 2016 registered with Meghraj Police Station, Dist.: Arvalli for the offences punishable under Sec. 376 of IPC and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Heard learned advocate for the applicant and learned advocate for the respondent no.2 - complainant.

(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.