Gujarat High Court
Sikarwar Vinodsinh Vikramsinh vs State Of Gujarat on 2 May, 2025
NEUTRAL CITATION
R/CR.MA/8773/2025 ORDER DATED: 02/05/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 8773 of 2025
(FOR CONSENT QUASHING)
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SIKARWAR VINODSINH VIKRAMSINH
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR. KAUSHAL N DAVE(13999) for the Applicant(s) No. 1
MS SHRUTI PATHAK APP for the Respondent(s) No. 1
MS VAIBHAVI RAVAL for the Respondent No.2
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CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI
Date : 02/05/2025
ORAL ORDER
1. With the consent of learned advocates appearing
for the parties, present application is taken up
for final disposal today.
2. Rule. Learned advocates appearing for the parties
waive service of notice of Rule.
3. By way of the present application under Section
528 of the Bhartiya Nagrik Suraksha Sanhita, 2023
(for short, the 'BNSS'), the applicant prays for
quashing and setting aside the FIR being
C.R.No.11191004250387/2025 registered with
Amaraiwadi Police Station, Ahmedabad for the
alleged offence.
4. Heard learned advocate, Mr. Kaushal Dave for the
applicant, learned APP Ms. Shruti Pathak for
respondent no.1 and learned advocate, Mr. Vaibhavi
Raval for respondent no.2, who is permitted to
NEUTRAL CITATION
R/CR.MA/8773/2025 ORDER DATED: 02/05/2025
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file his Vakalatnama in the Registry. I have also
heard the respondent no.2 - complainant, who is
present before this Court. Learned advocate, Ms.
Raval identifies respondent no.2 and confirms
correctness and genuineness of the affidavit filed
by him.
5. When the matter is called out, learned advocates
appearing for the parties have submitted that now
the dispute is amicably settled between the
parties and, therefore, the respondent no.2 has
filed an affidavit before this Court, copy of
which is placed on record at Page No.10. It is
also stated at bar that there is no antecedents of
the applicant. Upon making inquiry, the respondent
no.2, who is present before this Court, has stated
that he has settled the dispute with the present
applicant and, therefore, if the impugned FIR is
quashed, he has no objection.
6. Therefore 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 her 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 Vs.
State of Punjab & Anr., reported in (2012) 10 SCC
303, Narinder Singh & Ors. Vs. State of Punjab &
Anr., reported in 2014(2) Crime 67 (SC) and
Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur
NEUTRAL CITATION
R/CR.MA/8773/2025 ORDER DATED: 02/05/2025
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& Ors. Vs. State of Gujarat, recorded on Criminal
Appeal No.1723 of 2017 dated 04.10.2017, 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.11191004250387/2025
registered with Amaraiwadi Police Station,
Ahmedabad and all other consequential proceedings
arising out of said FIR are hereby quashed and set
aside.
8. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
(DIVYESH A. JOSHI, J.)
Gautam
