VIJAYBHAI BABUBHAI PAGI 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 First Information Report No. 11187005240379 of 2024 registered with the Kothamba Police Station, Mahisagar, for the offences punishable under Ss. 363 366, 376(2) (n) and 114 of Indian Penal Code, and under Ss. 3(a), 4,5(L),6,16 and 17 of the POCSO Act, 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 produced his identity proof as well as the affidavit, which are ordered to be taken on record. In the said affidavit, the complainant has categorically stated that due to the intervention of the family members, relatives and village people, the dispute between them and the applicant has been amicably resolce since they belong to the same community and are residing in the same village. The complainant has further 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.