Gujarat High Court
Dhanrajbhai Navjibhai Gameti vs State Of Gujarat on 29 January, 2025
NEUTRAL CITATION
R/SCR.A/16586/2024 ORDER DATED: 29/01/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (FOR CONSENT QUASHING) NO.
16586 of 2024
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DHANRAJBHAI NAVJIBHAI GAMETI
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR VAIBHAV N SHETH(5337) for the Applicant(s) No. 1
NOTICE SERVED TO CONCERNED POLICE STATION HOWEVER,
SERVICE REPORT NOT FILED BY POLICE STATION for the Respondent(s)
No. 2
MR. VINAY VISHEN, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT
Date : 29/01/2025
ORAL ORDER
1. Rule returnable forthwith. Learned advocates waive
service of notice of Rule for respective respondents. Learned
advocate Mr. D.A.Sankhesara appears for the victim and the
affidavit of the victim is already produced on record.
2. By way of the present application under Section
528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for
short, `BNSS'), the applicant/s prays for quashing the FIR
being C.R.No.11188003240711 of 2024 registered with Bhiloda
Police Station, Aravalli, for the offence mentioned therein and
further proceedings arising out of the same, if any.
NEUTRAL CITATION
R/SCR.A/16586/2024 ORDER DATED: 29/01/2025
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3. Heard learned advocates.
4. Learned advocate for the applicant/s has taken this
Court through the factual matrix arising out of the present
application.
5. At the outset, it is submitted that the parties
have amicably resolved the dispute. In support of such
submission made at the bar by the learned advocates
appearing for the respective parties, they have placed on
record affidavit of settlement duly signed by the complainant.
The complainant is present in the Court and on inquiry,
confirms the factum of settlement.
6. Since now, the dispute with reference to the
impugned FIR is settled and resolved by and between parties,
which is confirmed by the original complainant through
learned advocate, the trial would be futile and any further
continuation of proceedings would amount to abuse of process
of law. In view of the above and in view of the judgment in
case of Gian Singh v. State of Punjab & Another, reported
in (2012) 10 SCC 303, Narinder Singh & Ors. Vs. State of
Punjab and another reported in 2014(2) Crime 67 (SC) and
Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur and
others Vs. State of Gujarat, recorded on Criminal Appeal
NEUTRAL CITATION
R/SCR.A/16586/2024 ORDER DATED: 29/01/2025
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No.1723 of 2017 dated 4.10.2017, more particularly,
paragraph 15 thereof, the impugned FIR is required to be
quashed and set aside.
7. Resultantly, this application is allowed. The
impugned FIR being C.R.No.11188003240711 of 2024
registered with Bhiloda Police Station, Aravalli, for the
offences mentioned therein and all other consequential
proceedings, if any, arising out of said FIR qua the applicant
only are hereby quashed and set aside.
8. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
(SANDEEP N. BHATT,J)
SLOCK BAROT
