Adil Yusuf Zangaria vs State Of Gujarat
2021 Latest Caselaw 3622 Guj

        R/SCR.A/2038/2021                                   ORDER



      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION NO. 2038 of 2021
==========================================================
                            ADIL YUSUF ZANGARIA
                                    Versus
                             STATE OF GUJARAT
==========================================================
Appearance:
MR N M SHAIKH(6124) for the Applicant(s) No. 1
MR PARVEZ A PATHAN(10862) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
Ms. Monali Bhatt, APP (2) for the Respondent(s) No. 1
==========================================================
 CORAM: HONOURABLE MR. JUSTICE B.N. KARIA

                             Date : 01/03/2021

                               ORAL ORDER

Mr. Usmangani Patel, learned advocate states that he has

received instructions to appear for and on behalf of the

respondent no.3 and sought permission to appear on behalf of

the respondent no.3. Permission; as sought for; stands granted.

He shall file his Vakalatnama before the Registry. Registry

shall accept the same.

By way of present application, the applicant has prayed to

quash and set aside the FIR being I-CR No. 5 of 2018

registered with Kavi Police Station, Bharuch for the offence

punishable under Sections 324, 323, 504, 506(2) 114 of IPC

and Section 135 of the G.P.Act and further prayed to stay the

further proceedings thereof till final disposal of this application.

R/SCR.A/2038/2021 ORDER

Heard learned advocate for the applicant.

It was submitted by learned advocate for the applicant

that the charge-sheet against the accused No.1 to 3 was filed

and the trial is concluded and the accused No.1 to 3 are

acquitted in CC No. 1359 of 2019 vide judgment dated

12.12.2019. That, after registration of impugned FIR, the

applicant and respondent No.3 have settled the entire dispute

amicably. That, the applicant was arrested in the month of

January, 2021 and released on bail by the competent Court.

Issue requires consideration.

Rule returnable on 30.3.2021. Learned APP waives

service of notice of rule for and on behalf of the respondent

Nos. 1 and 2. Mr. Usmangani Patel, learned advocate waives

service of notice of rule for and on behalf of the respondent

No.3

Learned APP for the respondent-State may verify about

the genuineness and correctness of the compromise arrived at

R/SCR.A/2038/2021 ORDER

between the parties and submit report thereof before the

registry of this court on or before the next date of hearing.

(B.N. KARIA, J)

BEENA SHAH