KAPILGIRI ASHOKGIRI MEGHNATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these applications are cross complaints, and therefore, they are taken up for hearing together. They have been moved under section 482 of the Code of Criminal Procedure, 1973 seeking quashment of the first information report being IC. R. No. 78 of 2018 lodged before Una Police Station, District: Gir Somnath, for the offences punishable under sections 395, 504, 506 (2) of Indian Penal Code and section 135 of the Gujarat Police Act and IC. R. No. 80 of 2018 lodged before Una Police Station, District GirSomnath for the offences punishable under sections 354 of the Indian Penal Code and sections 8 and 18 of the POCSO Act.

(2.) This court has heard learned advocate Mr. Pravin Gondaliya for the applicant - accused of IC. R. No. 80 of 2018 and learned advocate Mr. Panam Soni for and on behalf of the applicants-accused of IC. R. No.78 of 2018. It is a joint request that parties have settled the dispute due to intervention of the family and friends. The complainant of the respective first information reports have filed detailed affidavit stating therein that relation are cordial and there are hardly any injury to anyone.

(3.) Both the complainant are present. They also confirm the truthfulness of the contents of their affidavits. It is also submitted by the learned advocates appearing for both the sides that none of the applicants have any antecedents. The Investigating Officer is present before this court and confirms the said aspect.