IBRAHIMBHAI MUSA PALEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application under Sec. 482 of the Code of Criminal Procedure is filed by the applicants for seeking quashment of the FIR being C.R. No.I-5 of 2017 lodged before Vanthali Police Station, District : Junagadh.

(2.) Heard learned advocate Mr. Ashish M. Dagli for the applicants, learned Additional Public Prosecutor Ms. MD Mehta for respondent No.1- State and learned advocate Mr. R.M. Parmar for the complainant.

(3.) Both learned advocates have jointly submitted that during pendency of this proceedings, matter is amicably resolved between the parties and no further grievance of whatsoever nature left between the parties and as such have requested that continuation of this proceeedings would create hardship to the parties and would not be in the interest of harmony between both the sides and as such FIR impugned may be quashed in the interest of justice.