ASIFKHAN YUSUFKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Vijay N Raval appears and submits that he has instructions to appear on behalf of the respondent no.2 - complainant. He is permitted to file his appearance. Registry shall accept his vakalatnama.

(2.) By way of preferring the present application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicants-accused seek to invoke the inherent powers of this Court, praying to quash and set-aside the First Information Report No.11204026250381 of 2025 registered with the Kapadwanj (Town) Police Station, District - Kheda, for the offences punishable under Ss. 109, 352, 54, 351(3) and 115(2) of the Bharatiya Nyaya Sanhita, 2023, and under Sec. 135 of the Gujarat Police Act, as well as all other consequential proceedings arising pursuant thereto.

(3.) Today, when the matter is called out, the complainant, who is personally present before this Court, has produced his identity proof, which is ordered to be taken on record. He has also filed an affidavit, at Annexure C. In the said affidavit, the complainant has categorically stated that the dispute between him and the applicants-accused has been amicably resolved and there is no illwill or any grievance amongst them.