MASHRUBHAI SENDHABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure, 1973 seeking quashment of the First Information Report being C.R. No.II-?112 of 2018 registered with Bavla Police Station, Ahmedabad for the offences punishable under Sections 323 , 504 , 506(2) and 114 of the Indian Penal Code and Sections 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and Sections 183 and 184 of the Bombay Village Panchayat Act.

(2.) Parties have settled the dispute due to intervention of friends, relatives and family members and have resolved the dispute.

(3.) Reliance placed by the learned advocate for the applicants in the case of Gian Singh Versus State of Punjab and others reported in (2012) 10 SCC page 303 as well as in the caseof Jayraj Singh Digvijaysing Rana Versus State of Gujarat reported in GLR 2013 page 69 and other decisions to urge that nothing remains to continue the proceedings as this likely result into any kind of abuse of process of law.