SADAMHUSSAIN SARVARHUSSAIN ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent no.1 - State of Gujarat. Mr.Krutarth Pandya, 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.01 of 2018 registered with the Rakhiyal Police Station, Ahmedabad, for the offences punishable under Sections 452 , 427 , 392 , 294B , 506(2) read with Section 114 of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act, on the ground that the parties have amicably resolved the dispute.

(3.) An affidavit dated 5th November 2015 has been filed on behalf of the respondent no.2 - original complainant, inter alia, stating as under :