KANBHAI MANSIBHAI KHACHER(DHADHAL) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application seeking quashment of the complaint being FIR bearing II-C.R. No.116 of 2016 registered with Ranpur Police Station, District Botad for the offences punishable under Sections 323, 504, 506 Part- II, 114 of the Indian Penal Code and Sections 3(1)(r), 3(2)(5)(a) of Prevention of Atrocities Act and Section 135 of the Gujarat Police Act.

(2.) The petitioners and the respondent No.2- Original Complainant have arrived at an amicable settlement of their disputes due to the intervention of the respected members of the village, elderly persons and common friends. Both the original complainant-respondent No.2 and the petitioners have willingly decided not to proceed further in the FIR filed by the complainant.

(3.) The respondent No.2 has agreed that without kind of coercion of force, he has chosen to enter into compromise willingly to ensure that the peace prevail. Both sides belong to village Bagad, Taluka Rankpur, District Botad.