VITTHALBHAI CHHAGANBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dhawal Jayswal, the learned APP waives service of notice of rule for and on behalf of the respondent No.1- State of Gujarat. Mr. J.F. Mehta, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2- original first informant.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants-original accused persons seek to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R.No.I-14 of 2019 filed before the Jhagadia Police Station, Bharuch, for the offence punishable under Ss. -323, 504, 506(2), 447, 384 and 143 of the I.P.C . and Ss. -3(1)(2)(5), 3(2), (5-A) of the Atrocities Act.

(3.) Today when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the parties that an amicable settlement has taken place and the quashing of the FIR is prayed for with the consent of the respondent No.2 viz.Rameshbhai Nanjibhai Padshala. The respondent no.2 - original complainant, who is present in the Court, has also filed an affidavit, confirming about the settlement. The respondent no.2 - original complainant submits that he has no objection, if the impugned complaint is quashed.