SANJAY PRABHAKAR BAWSAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Himanshu Patel, the learned APP waives service of notice of rule for and on behalf the respondent no. 1 - State of Gujarat. Mr. Umesh Trivedi, the learned advocate has entered appearance and waives service of notice of rule for and on behalf of the respondent no. 2 - original complainant.

(2.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicants seek to invoke the inherent powers of this Court praying for quashing of the First Information Report being CR I- No. 04 of 2018 registered with the Modhera Police Station, District: Mehsana, for the offence punishable under Section 306 read with Section 114 of the IPC, on the ground that the parties have amicably resolved the dispute.

(3.) An affidavit dated 03.04.2018 has been filed on behalf of the respondent no. 2 - original complainant, inter alia, stating as under: