KARTIKBHAI DINESHBHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP Ms. Monali Bhatt waives service of notice of rule for and on behalf of the respondent No.1 -State.

(2.) This Criminal Misc. Application is preferred under Section 482 of Cr.P.C for quashment of complaint being FIR No. I -CR No.81 of 2016 registered with Gandhigram Police Station for the offences punishable under Sections 406 and 420 of IPC. Affidavit of the respondent No.2 -original complainant is brought on record stating that the parties have settled their disputes amicably. Mr.K.S.Chandrani learned advocate appearing for the applicant submits that the parties have amicably settled their disputes with the intervention of the friends and other senior members of the society. It is further urged that the request of quashment of the complaint if it is accepted, the complainant has no grievance. He has also submitted that the dispute is essentially between private parties.

(3.) Both the sides have been heard. This Court has taken a note of contents of the affidavit and the same have been verified by learned APP Ms.Monali Bhatt from the complainant. The nature of dispute being private as the parties have chosen to end their disputes, the settlement is permitted. No useful purpose is likely to be served in continuing with the proceedings in light of the compromise. The court may not continue the luxury of litigation, bearing in mind the decision of Gian Singh Vs. State of Punjab and Another reported in 2012 (10)SCC 303. Request of the applicant to quash the FIR needs to be acceded to. It is essential to reproduce the relevant paragraph for this purpose: -