SAJID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 482 of the Code of Criminal Procedure (for short "the Code"), the applicants seek quashing of the FIR registered as CR No.I-40 of 2014 with Gorva Police Station for the offence punishable under Ss. 306, 384, 365, 341, 354, 506(2), 120-B of the Indian Penal Code and under Sec. 25(1) of the Arms Act and under further proceedings arising thereof.

(2.) Heard learned Advocates appearing for the respective parties.

(3.) Learned Advocate Mr.Piyush Trivedi is permitted to file his Vakalatnama for org. complainant. He has placed on record the affidavit of the org. complainant who is son of the deceased and wife of the deceased and would submit that considering the overall facts and circumstances of the case, complainant as well as relatives have amicably settled the dispute with the accused with the intervention of the well-wishers of head of the society as well as overall interest of the family. It is further stated that pursuant to such settlement placed on record, the complainant and the blood relatives of the deceased are not intended to proceed further in the offence alleged against the accused and they have no objection of the proceedings in question are to be quashed and set aside. It is submitted that such settlement is voluntarily, freely and without threat or pressure; but from one's own will.