VINAY GAJANAND BHOMIA Vs. STATE OF GUJARAT &

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dharmesh Devnani, the learned A.P.P. waives service of notice of rule for and on behalf of the respondent No.1 State of Gujarat. Mr. Devdip Brahmbhatt, the learned advocate has entered appearance on behalf of the respondent No.2 original first informant and waives service of notice of rule.

(2.) By this application, the applicant original accused seeks to invoke the inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the proceedings of Criminal Case No.1750 of 2012 pending in the Court of the Judicial Magistrate First Class, Ahmedabad (Rural) arising from the FIR being C.R. No.I 667 of 2011 registered with the Vastrapur Police Station, Ahmedabad for the offence punishable under Sections 323, 294(B), 395, 342 and 352 of the Indian Penal Code.

(3.) Today, when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the respective parties that the dispute has been amicably resolved between the parties and the respondent no.2 has no objection if the proceeding of the criminal case is quashed. The respondent no.2 viz. Snehalkumar Bhogilal Trivedi is personally present in the Court and he is being identified by his learned advocate Mr. Brahmbhatt. He has also filed an affidavit inter alia stating as under: