TUSHAR RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") for quashing and setting aside the FIR bearing CR No.I-112/2016 registered with Vidhyanagar Police Station, Anand for offences punishable under Ss. 363 , 366 of the IPC and Sec. 18 of the Protection of Children from Sexual Offences Act, 2012 as well as all subsequent proceedings arising therefrom.

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

(3.) Learned Additional Public Prosecutor for the respondent-State submitted that any FIR should be quashed in accordance with the guidelines of the Hon'ble Apex Court and the parameters laid down therein. Learned APP has submitted the police report on record.