RAGHUBHAI SOMABHAI AJARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners ori. accused have filed this petition under Section 482 of the Criminal Procedure Code praying for quashing and setting aside the First Information Report lodged with Sanand Police Station recorded as CR-II No. 132 of 2006 for the offences punishable under Sections 504, 506 (2) and 114 of the Indian Penal Code and Section 3 (1) (10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and the consequential charge-sheet filed in the Court of learned JMFC, Sanand which is recorded as Charge Sheet-II No. 24 of 2007.

(2.) THIS Court has issued notice on 17. 4. 2008 and ad-interim relief staying further proceedings of Criminal Case No. 263 of 2007 pending before the learned JMFC, Sanand, was granted.

(3.) DURING the pendency of this petition before the Court, the parties have settled the dispute, on the basis of which, the FIR was filed and consequential charge-sheet and further proceedings were initiated. An affidavit duly sworn by the ori. complainant / present respondent No. 3 is placed on record. The complainant is also present before the Court. The complainant is identified by his advocate Mr. D. P. Joshi.