SAGPARIYA GOKUL BABUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) During the pendency of the petition, the parties have settled their dispute amicably. The affidavit for settlement filed by respondent No.2 is ordered to be placed on record.

(2.) Learned advocate for respondent no.2 has placed on record the affidavit, same is taken on record. Registry is directed to accept the same.

(3.) 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 CR.No.I- 83 of 2015 registered with Rajkot Mahila police station for the offences punishable under Ss. 376 and 506(2) of IPC and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.