PARESHBHAI SALURAJ NAYDU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 F.I.R. bearing C.R.No. 11207002200116 of 2020 registered with Godhra "B" Division Police Station, Dist.: Panchmahal for the offences mentioned therein and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Heard learned advocate for the applicant.

(3.) The learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.