DHARAMSHI BACHUBHAI BHANUSHALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Devansh Kakkad appears and states that he has instructions to appear on behalf of the respondent No. 2. Registry shall accept his vakalatnama.

(2.) By way of filing this application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as "the BNSS"), the applicants-acused have prayed to quash and set aside the FIR being CR No.11205017250051 of 2025 registered with the Jakhau Police Station, District - Kachchh West Bhuj, for the offences punishable under Ss. 120-B, 465, 467, 468 and 471 of the Indian Penal Code, 1860, as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicants herein.

(3.) Today, when the matter is called out, the complainant is present before this Court. He has produced the I.D proof which is ordered to be taken on record. The affidavit of the complainant is at Annexure B. In the affidavit, the complainant has categorically stated that the dispute between the parties is now resolved and there is no ill-will or any grievance amongst the parties.