Gujarat High Court
Tejas Vinodkumar Solanki vs State Of Gujarat on 24 February, 2026
NEUTRAL CITATION
R/SCR.A/2013/2026 ORDER DATED: 24/02/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (FOR CONSENT QUASHING) NO.
2013 of 2026
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TEJAS VINODKUMAR SOLANKI
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR KISHAN N BRAHMBHATT(11382) for the Applicant(s) No. 1
MR KRUTIK PARIKH, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 24/02/2026
ORAL ORDER
1. Present application is preferred by the Petitioner under Section 528 of BNSS seeking quashing of FIR No. 11210050251579 of 2025 registered with Rander Police Station, Surat City for the offences punishable under Sections 318(4) of BNS and Section 66D of the IT Act.
2. Heard learned Advocate for the Applicant and learned APP for the Respondent - State.
3. Rule. Learned APP waives service of notice for and on behalf of the respondent - State.
4. Learned Advocate for the Petitioner has submitted that the petitioner is having no other antecedent and the matter has been amicably settled between the parties and they are now not willing to proceed with the complaint any further.
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5. Learned advocate Ms. Trishla B. Sheth appearing for respondent No. 2 shall file her appearance before the Registry.
6. Learned Advocate Ms. Trishla B. Sheth appearing on behalf of Respondent No. 2 (Original Complainant), who is present before this Court in virtual mode, has placed on record duly sworn in Affidavit dated 30.01.2026. The same is ordered to be taken on record. Learned Advocate has submitted that matter has been amicably settled between the parties and there is no objection if present application is allowed. The affidavit reads thus:
"3. Therefore, I state and affirm that I have no objection, if the FIR being I -CR No. 11210050251579, registered with Rander Police Station, Surat City on 05.12.2025 for the alleged offences punishable under section 318(4) of BNS and Section 66(d) of IT Act, and consequential proceedings arising out of the same are quashed and set aside by this Honourable Court."
7. Considering averments made in the Affidavit as also the submissions made by the learned Advocates for the respective parties, the present Application deserves to be allowed and is hereby allowed. The FIR being CR No. 11210050251579 of 2025 registered with Rander Police Station, Surat City is hereby quashed and set aside.
Rule is made absolute.
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