YOGRAJSINH BHAGVATSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-136 of 2016 registered before the Gondal City Police Station, Dist.: Rajkot Rural for offfence punishable under Ss. 504 , 506(2) , 327 & 120B of the Indian Penal Code.

(2.) Learned advocate for the applicant, submitted that the parties have settled the disputes amicably outside the Court and that there remains no grievance between them. Therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.

(3.) Mr.Pawan Barot, learned advocate submits that he is appearing for respondent No.2 - original complainant. He is permitted to file his Vakaltnama.