PRANAV RAMSANGBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dhawan Jayswal, the learned APP waives service of notice of rule for and on behalf of the respondent No.1- State of Gujarat. Mr. Devansh Kakkad, 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 seek to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R.No.11198020210160 of 2021 filed before the Ghogha Police Station, District-Bhavnagar, for the offence punishable under Ss. -166 & 504 of the I.P.C. and Sec. 4(1) of Scheduled Castes And Scheduled Tribes (Prevention of Atrocities) Amendments 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.Nirmalaben D/o. Amrabhai Meghabhai Boricha, who is personally present in the Court. She has also filed an affidavit, confirming about the settlement.