NAYANBHAI KALYANBHAI SUTARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Chetan Darji appears and submits that he has instructions to appear on behalf of the respondent no.2 - original 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 applicant-accused seeks to invoke the inherent powers of this Court, praying to quash and set-aside the First Information Report No. 11191011200168 of 2020 registered with the D.C.B. Police Station, Ahmedabad City, for the offences punishable under Ss. 406, 420, 120B of the Indian Penal Code, 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 as well as an affidavit. The same are ordered to be taken on record. In the said affidavit, the complainant has categorically stated that with the intervention of the friends, family members and community people, the dispute has been amicably resolved and there is no ill-will or any grievance amongst them.