SAURABH MANHARBHAI DHAVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Considering the facts and circumstances of the case and since it is jointly stated at the bar by learned advocates on both the sides that the dispute between the parties has been resolved amicably, this matter is taken up for final disposal forthwith.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set aside the complaint being FIR No.11195035210792 registered with Palanpur Taluka Police Station for the offences under Ss. 363 and 366 of IPC and Sec. 18 of POCSO Act and all consequential proceedings arising therefrom.