REKHABEN MAHESHBHAI BHAGORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, the learned APP waives service of notice of rule for and on behalf of the respondent No.1- State of Gujarat. Mr. Bhavin Trivedi, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2- original first informant.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused seeks to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R.No.I-11188003200735 of 2020 filed before the Bhiloda Police Station, Aravalli, for the offence punishable under Ss. -323, 504, 506(2) and 114 of the I.P.C . and Sec. -135 of G.P. Act.

(3.) Today when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the parties that an amicable settlement has taken place and the quashing of the FIR is prayed for with the consent of the respondent No.2 viz.Monikaben Devjibhai Bhagora. The respondent no.2 - original complainant is personally present in the Court, has also filed an affidavit, confirming about the settlement. The respondent no.2 - original complainant submits that he has no objection, if the impugned complaint is quashed. The father of the respondent no.2 i.e. victim is also personally present before this Court and confirmed about the settlement.