SAGAR MANUBHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms. Moxa Thakkar, the learned APP waives service of notice of rule for and on behalf the respondent no. 1 - State of Gujarat. Mr. Bhavik Samani, 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 applicant seeks to invoke the inherent powers of this Court praying for quashing of the First Information Report being CR I- No. 156 of 2017 registered with the Kuvadva Police Station, District: Rajkot, for the offence punishable under Sections 323 , 504 , 506(2) , 120B read with Section 114 of the IPC, Sec.tion 135 of the Gujarat Police Act and Sections 3(2) and 5(a) of Schedule Castes and Schedule Tribes (Prevention of Atrocity) Act, 1989, on the ground that the parties have amicably resolved the dispute.

(3.) An affidavit dated 19.01.2018 has been filed on behalf of the respondent no. 2 - original complainant, inter alia, stating as under: