CHAUDHARI GIRISHKUMAR GOVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring the present application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicant-accused seeks to invoke the inherent powers of this Court, praying to quash and set-aside the impugned First Information Report No.11206061230095 of 2023 registered with the Santhal Police Station,Mehsana for the offences punishable under Ss. 406, 420, 506(2) and 114 of the Indian Penal Code, as well as all other consequential proceedings arising pursuant thereto.

(2.) Today, when the matter is called out, the complainant is personally present before this Court. He has also filed a compromise purshish, which is in a vernacular language, as well as the affidavit. In the said affidavit, the complainant has categorically stated that with the intervention of the friends and family members, the dispute between him and the applicant-accused has been amicably resolved and there is no ill-will or any grievance amongst them. The complainant has also stated that he has no objection if the application is allowed and the impugned FIR is quashed and set aside.

(3.) Considering the issue involved in the present application as well as considering the fact that the dispute has been amicably resolved between the parties, with the consent of the learned advocates appearing for the respective parties, the present application is taken up for final disposal.