MAHENDRASINH BHERUSINH RAO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(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 applicant 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 applicant has prayed for quashing and setting aside FIR being C.R.No.11191024230372 of 2023 registered with Ramol Police Station, Dist. Ahmedabad City, for the offence under Sec. 376(2)(f) of the Indian Penal Code and under Sec. 135(1) of Gujarat Police Act as well as other consequential proceedings arising therefrom.