AKASH VIKRAM KUSHWAHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.

(2.) 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. 11822006220618 of 2022 registered with Bilimora Police Station, District Navsari for the offence punishable under Ss. 376(2)(J)(N) , 376(3) , 363 , 366 of the Indian Penal Code and Ss. 5(L), 6 of the POCSO Act as well as other consequential proceedings arising therefrom.

(3.) Learned counsel for the respective parties submitted that during pendency of the criminal proceedings, as referred to above, the parties have amicably settled their issue by way of mutual settlement and pursuant to understanding arrived at, the Complainant has accordingly filed an affidavit, which is on record. The complainant has categorically stated in the affidavit that dispute is amicably resolved and has no objections if the present proceedings are quashed and there is no surviving grievance between them.