Adit Harivadan Shah Vs State Of Gujarat

Gujarat High Court 18 Feb 2020 R/Special Criminal Application No. 367 Of 2020 (2020) 02 GUJ CK 0053
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

R/Special Criminal Application No. 367 Of 2020

Hon'ble Bench

S.H.Vora, J

Advocates

P P Majmudar, Mitesh Amin, Manan Mehta

Final Decision

Allowed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 482
  • Indian Penal Code, 1860 - Section 292, 377
  • Information Technology Amendment Act, 2008 - Section 67A

Judgement Text

Translate:

S.H.Vora, J

1. Draft amendment is allowed. Learned advocate Mr. Shivang Trivedi states that he has instructions to appear for respondent No.2 â€" complainant.

He is permitted to file his Vakalatnama. He has produced affidavit of the complainant, which is ordered to be taken on record.

2. Respondent no.2 â€" complainant is present before the Court and admits correctness and genuineness of the affidavit filed by her through the

learned advocate. Learned advocate Mr.Shivang Trivedi identifies respondent no.2 and confirms correctness and genuineness of the affidavit filed by

her.

3. Rule. Learned A.P.P. and learned advocate Mr.Shivang Trivedi waive service of Rule for respondent Nos.1 and 2 respectively. Learned APP

objects quashment of present proceedings on the premise of settlement.

4. With the consent of learned advocate for the applicants and learned advocate for respondents, present application is taken up for final disposal

today.

5. By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the ‘Code’), the applicant pray for

quashing and setting aside the F.I.R. being No.11207079200012 registered with Halol (Rural) Police Station, Panchmahal for the offence punishable

under Sections 377 and 292 of the IPC and under section 67A of the I.T.Amendment Act.

6. Learned advocate for the applicant has taken this Court through the factual matrix arising out of the present application.

7. At the outset, it is submitted that the parties have amicably resolved the dispute. In support of such submission made at bar by the learned

advocates appearing for the respective parties, they have placed on record affidavit of settlement of dispute duly signed by the respondent No.2 â€

complainant.

8. Since now, the dispute with reference to the impugned F.I.R. is settled and resolved by and between parties which is confirmed by the original

complainant through her learned advocate, the trial would be futile and any further continuation of proceedings would amount to abuse of process of

law. Therefore, the impugned F.I.R. is required to be quashed and set aside.

9. Resultantly, this application is allowed. Impugned F.I.R. being No.11207079200012 registered with Halol (Rural) Police Station, Panchmahal and all

other consequential proceedings arising out of said FIR are hereby quashed and set aside qua the applicant only. Rule is made absolute to the

aforesaid extent. Direct service is permitted.

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