FIROZ FALIBHAI CONTRACTOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent No.1 and learned advocate Mr. Harish Soni waives service of notice of rule for respondent No.2.

(2.) This petition under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure, 1973 is filed for quashing of FIR being I-C.R.No.326 of 2015 registered with Sayajiganj Police Station. The aforementioned FIR is filed for offences under Section 143, 147, 148, 307, 326, 337 and 447 of the Indian Penal Code and Section 25(1)(1-A) and 30 of the Arms Act as well as Section 135 of the G.P. Act.

(3.) The petition is filed on the strength of amicable settlement arrived at between the parties.