UMARBHAI OSMANBHAI LAKHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions arise from the two cross complaints filed by both the sides being IC. R. No. 90 of 2018 registered with Kodinar Police Station, District Gir Somnath for the offences punishable under sections 323, 325, 504 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act and IC. R. No. 87 of 2018 registered before the very Police Station for the very same offences.

(2.) The parties are close relatives and neighbour have chosen to end their dispute before this Court urged that some exaggerated version had gone into the matter, whereas in fact, if injury certificate is examined, the injuries are of simple nature, having realised their mistake, they had chosen to resolve the dispute amicably.

(3.) This court on 01.08.2018 had verified the details from the first informant of both the sides who have pleaded that no grievance is left.