AJAY HIRANAND RAGHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Tahir S. Saiyed 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 filing the present application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicant-accused has prayed to quash and set-aside the First Information Report No.11191046230259 of 2023 registered with the Airport Police Station, District - Ahmedabad City, for the offences punishable under Ss. 323, 427, 294(b) and 506(2) of the Indian Penal Code, 1860, under Sec. 135(1) of the Gujarat Police Act, and under Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, as well as the proceedings of the Special ATRO Case No.128 of 2023 pending before the learned trial Court, so also 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 the affidavit, which are ordered to be taken on record. In the said affidavit, the complainant has categorically stated that the dispute between him and the applicant-accused has been amicably resolved and there is no ill-will or any grievance amongst them. He has also submitted that he has not received any amount from the Government as compensation.