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Gujarat High Court

Vishal Pradipbhai Thakker vs State Of Gujarat & on 9 December, 2016

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

                    R/CR.MA/16708/2014                                                   ORDER



                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                              FIR/ORDER) NO. 16708 of 2014
         ==========================================================
                           VISHAL PRADIPBHAI THAKKER....Applicant(s)
                                          Versus
                            STATE OF GUJARAT & 1....Respondent(s)
         ==========================================================
         Appearance:
         MR PREMAL S RACHH, ADVOCATE for the Applicant(s) No. 1
         MS MEGHA JANI, ADVOCATE for the Respondent(s) No. 2
         MS NISHA THAKORE, APP for the Respondent(s) No. 1
         ==========================================================

             CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA

                                             Date : 09/12/2016
                                               ORAL ORDER

1  Rule  returnable  forthwith.  Ms.  Thakore,  the  learned  Additional  Public  Prosecutor waives service of notice of rule for and on behalf of the respondent  No.1­ State of Gujarat. Ms. Jani, 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 applicant ­ original accused seeks to invoke the  inherent   powers   of   this   Court   under   Section   482   of   the   Code   of   Criminal  Procedure, 1973, praying for quashing of the First Information Report vide C.R.  No.I­45 of 2014 registered with the Crime Branch Police Station, Ahmedabad for  the   offence  punishable  under   Section  354(D)  of   the   Indian  Penal   Code  and  Sections 6566A and 67A of the Information Technology Act, 2000. 

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  Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Dec 10 00:15:41 IST 2016 R/CR.MA/16708/2014 ORDER objection if the First Information Report is quashed. The respondent no.2 viz.  Ramaben Ganpatlal Moondra is personally present in the Court and she is being  identified by her learned advocate Ms. Jani. She has filed an affidavit dated 26th  November 2016 inter alia stating as under:

"I, Rama  Ganpatlal  Moondra,  Age:  51  years,  Occupation:  Management   Trainer, residing at A­94 Royal Orchid, Corporate Road, Prahladnagar, do   solemnly affirm on oath and state as under:
1 I am Respondent No.2 herein, complainant in I CR No.45 of 2014   registered on 10.10.2014 with Crime Branch, Ahmedabad against Vishal   Thakker, the petitioner herein. 
2 I say that after filing of the petition, the petitioner has posted an   apology   note  on  Facebook.  A  snap   shot  from  my  Facebook   page   which   bears the said apology note is annexed hereto and marked Annexure A. the   petitioner and I have also agreed not to initiate any further civil, criminal   or other proceedings with respect to the incident that led to filing of the   complaint in question. In view of the apology note and the agreement, I do   not have any objection if the complaint is quashed."

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 Report  vide   C.R.   No.I­45   of   2014  registered   with   the   Crime   Branch   Police   Station,  Ahmedabad for the offence punishable under Section 354(D) of the Indian Penal  Code and Sections 6566A and 67A of the Information Technology Act, 2000 is  ordered to be quashed. Consequently, all further proceedings pursuant thereto  stand terminated. Rule is made absolute. Direct service is permitted.

6 The Registry shall accept the vakalatnama of Ms. Megha Jani, the learned  advocate who has entered appearance on behalf of the respondent no.2.

(J.B.PARDIWALA, J.) chandresh Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Dec 10 00:15:41 IST 2016