HARSHADBHAI RASIKHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms. Helly Panchal appears and submits that she has instructions to appear on behalf of the respondent no.2 - complainant. She is permitted to file her appearance. Registry shall accept her 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.11216001220484 of 2022 registered with the Adalaj Police Station, Gandhinagar for the offences punishable under Ss. 323, 324,427, 504,506(2), 114 of the Indian Penal Code and Sec. 135 of the G.P 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. In the said affidavit, the complainant has categorically stated that he has resolved the dispute with the applicants and he has filed this affidavit with full consciousness and without any force, coercion, or compulsion from any person or from the applicants.