SHARADKUMAR DAYABHAI SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Learned advocate Mr. A.K. Prajapati states that he has instructions to appear for the original complainant-respondent No.2. The complainant states that the matter is settled between the parties.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.

(3.) By way of this application under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing C.R. No. II - 202 of 2017 registered with Anand Town Police Station, Anand for the commission of offence punishable under Sections 323, 504, 506(2) of the Indian Penal Code and Section 3(1)(R)(S) and 3(2)(5A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicant.