NILESHBHAI BHAILALBHAI VARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State and Mr. Trivedi, learned advocate waives service of Rule on behalf of the original complainant-respondent no.2.

(2.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") for quashing and setting aside the FIR bearing CR No.II-30/2017 registered with Rajgadh Police Station, District Panchmahal for offences punishable under Ss. 504 , 506(2) , 114 of the IPC and Ss. 3(1)(r) , 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act ), 1989 as well as all subsequent proceedings arising therefrom.

(3.) Learned advocate for the applicant submits that the 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 FIR may be quashed and set aside.