RAMANI SHAILESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants-original accused seek to invoke inherent powers of this Court, for quashing of the FIR being C.R.No.11208051202084 of 2020 registered with "B" Division Police Station, Rajkot City for the offences punishable under Ss. 306 , 506(2) and 114 of the Indian Penal Code.

(2.) Facts and circumstances giving rise to file present petition are that deceased was subjected to mental and physical harassment by the applicants, as a result of which, he committed suicide by hanging himself. Pursuant to the FIR filed by the complainant, the applicants have been chargesheeted for the offence as referred above.

(3.) The original informant filed an affidavit, which is taken on record. He has categorically stated that the dispute with the applicants has been amicably settled with the intervention of the friends and well-wishers and pursuant to the settlement, he does not wish to prosecute the accused and has no objection if the proceedings are quashed.