DEVJI JAYRAM PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Ankit Bachani, learned counsel for respondent No.2 states, on instructions, that no amount of compensation till date has been received from the Government offices and the informant will not claim the amount in future also. Learned counsel for respondent no.2 has placed on record the settlement affidavit filed on behalf of the complainant.

(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 F.I.R. bearing C.R.No.II-31 of 2017 registered with Jhagadiya police station, Bharuch for the offences punishable under Ss. 323 , 504 and 114 of the Indian Penal Code, sec. 135 of the Gujarat Police Act and sec. 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(3.) Heard learned counsel for the applicants and learned advocate for the respondent no.2 - complainant.