NITINBHAI SURESHBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. Hardik Desai waives service of notice of rule for and on behalf of the respondent no.2.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicants and complainant 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 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside FIR being C.R.No.11198068220529 of 2022 registered with Bharatnagar Police Station, District Bhavnagar for the offence punishable under Sec. 323 , 504 , 506(2) , 507 and 114 of the Indian Penal Code; Sec. 135 of the as well as Ss. 3(2)(va) , 3(1)(r) , 3(1)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act as well as proceedings of Sessions Case being Atro Case No. 21 of 2022 pending before the concerned trial court and other consequential proceedings therefrom.