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Gujarat High Court

Satish Bharatbhai Gamara vs State Of Gujarat & on 24 August, 2015

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

                    R/CR.MA/8930/2015                                                 ORDER




                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                    FIR/ORDER) NO. 8930 of 2015

         ==========================================================
                           SATISH BHARATBHAI GAMARA....Applicant(s)
                                          Versus
                            STATE OF GUJARAT & 1....Respondent(s)
         ==========================================================
         Appearance:
         MR ATIT D THAKORE, ADVOCATE for the Applicant(s) No. 1
         MR KUNAL S SHAH, ADVOCATE for the Respondent(s) No. 2
         MR KL PANDYA, APP for the Respondent(s) No. 1
         ==========================================================

                    CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA

                                           Date : 24/08/2015


                                             ORAL ORDER

1  Rule returnable forthwith. Mr. K.L. Pandya, the learned additional  public prosecutor waives service of notice of rule for and on behalf of the  respondent No.1­ State of Gujarat. Mr. Kunal Shah, the learned advocate  has entered appearance on behalf of the respondent No.2­ original first  informant and waives service of notice of rule.

2 By this application, the applicants­original accused seek to invoke  the   inherent   powers   of   this   Court   under   Section   482   of   the   Code   of  Criminal Procedure, 1973 for quashing of the First Information Report  vide C.R. No.I­89 of 2015 registered with the 'B' Division Police Station,  Rajkot   of  the   offence   punishable   under   Sections   327,   323,   324,   504506143147 and 148 of the Indian Penal Code and Section 135(1) of  the G.P. Act.



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HC-NIC                                        Page 1 of 3      Created On Wed Aug 26 01:59:41 IST 2015
                    R/CR.MA/8930/2015                                                 ORDER




         3      Today,   when   the   matter   is   taken   up   for   hearing,   it   is   jointly 

submitted by the learned advocates appearing for the respective parties  that the dispute has been amicably resolved between the parties and the  respondent   No.2   has   no   objection   if   the   first   information   report   is  quashed.   The   respondent   no.2   viz.   Vinodbhai   @   Vinubhai   Veljibhai  Sakhia is personally present in the Court and he is being identified by his  learned advocate Mr. Kunal Shah. He has also filed an affidavit dated  21.07.2015 inter­alia stating as under:­ "I, Vinodbhai @ Vinubhai Veljibhai Sakhia, Residing at Pitru Krupa Mira  Park   Society,   besides   Madhuvan   Society,   Morbi   Road,   Rajkot   the  complainant herein do hereby solemnly affirm and state as under:­

1. I say and submit that, I have lodged FIR being I.C.R. No.89/2015 with  B­Division Police Station, Rajkot against the petitioners of above referred  petition, for the offence punishable under Sections 327, 323, 324, 504,  506, 143147148 of I.P. Code and Section 135(1) of the G.P. Act. 

I say and submit that after registration of the FIR, dispute between  us came to be resolved amicably with the help of friends, relatives and  people   of   community   as   on   account   of   minor   misunderstanding   and  misconception resulting into filing the above referred FIR however the  same is ow shorted out and now there is no ill­will or grievance between  us, in view of the same, I earnestly urge before this Honourable Court to  terminate the proceedings as prayed for by quashing and setting aside the  FIR   registered   with   B­Division   Police   Station,   Rajkot   as   I.   C.R.  No.89/2015 and further proceedings arising out of the same and if the  same is terminated I have no objection."

4 Taking into consideration  the  fact that  the dispute  between the  parties   has   been   amicably   settled,   no   useful   purpose   would   now   be  served to continue with the investigation. The affidavit is ordered to be  taken on record.



         5      In   the   result,   this   application   is   allowed.   The   First   Information 


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HC-NIC                                       Page 2 of 3      Created On Wed Aug 26 01:59:41 IST 2015
                      R/CR.MA/8930/2015                                               ORDER



Report vide C.R. No.I­89 of 2015 registered with the 'B' Division Police  Station, Rajkot of the offence punishable under Sections 327323324504,   506,   143,   147   and   148   of   the   Indian   Penal   Code   and   Section  135(1)   of   the   G.P.   Act   is   ordered   to   be   quashed.   Consequently,   all  further   proceedings   pursuant   thereto   shall   stand   terminated.   Rule   is  made absolute. Direct service is permitted.

6 The Registry shall accept the vakalatnama of Mr. Kunal Shah the learned  advocate who has entered appearance on behalf of the respondent No.2.

(J.B.PARDIWALA, J.) chandresh Page 3 of 3 HC-NIC Page 3 of 3 Created On Wed Aug 26 01:59:41 IST 2015