SANDEEPBHAI MANUBHAI @ RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being I-C.R. No.11216001200302 of 2020 registered with Adalaj Police Station, Dist.: Gandhinagar for offfences punishable under Sec. 504, 506(2) and 114 of IPC.

(2.) Mr. Jucky Lucky Chan, learned advocate for the applicant submitted that the quashing of the complaint was prayed for on the ground of settlement between the parties. He submits that parties have settled the dispute amicably outside the Court and that there remains no grievance between them. Therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside. 2.1 Learned advocate submitted that the Court may verify the said aspect from the original complainant respondent no.2.

(3.) Earlier too, the fact of settlement was apprised to the Court, when Mr. G.N. Patel representing the complainant - respondent no.2; since deceased, today Advocate Ms. Anjali Parmar submits that she has instruction to appear on behalf of respondent no.2 original complainant and seeks permission to file Vakalatnama. The vakalatnama be taken on record.