VISHNUBHAI VANABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Divya P. Bhatt appears and submits that he has instructions to appear on behalf of the respondent no.2 - complainant. Registry shall accept his vakalatnama.

(2.) By way of filing the present application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicants-accused have prayed to quash and set-aside the First Information Report No.11216022230219 of 2023 registered with the Kalol Taluka Police Station, District - Gandhinagar, for the offences punishable under Ss. 323, 504, 506(2) and 114 of the Indian Penal Code, 1860, under Sec. 135 of the Gujarat Police Act and under Ss. 3(1) (r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, as well as the proceedings of the Atrocity Case No.5 of 2023 pending before the learned Additional Sessions Judge, Sessions (Special Atro) Court, Kalol, District - Gandhinagar, so also all other consequential proceedings arising pursuant thereto.

(3.) Today, when the matter is called out, the complainant and the victims are personally present before this Court and have produced their identity proofs as well as the affidavits, which are ordered to be taken on record. In the said affidavit, the complainant and the victim have categorically stated that the dispute has been amicably resolved between the parties and there is no ill-will or any grievance amongst them.