Gujarat High Court
Arpitbhai Naileshbhai Joshi vs State Of Gujarat on 13 November, 2025
NEUTRAL CITATION
R/SCR.A/9906/2016 JUDGMENT DATED: 13/11/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 9906 of 2016
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ARPITBHAI NAILESHBHAI JOSHI
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR K B VIRVADIYA(11272) for the Applicant(s) No. 1
MR. PARTH.A.PATEL(14030) for the Respondent(s) No. 2
MR. KRUTIK PARIKH, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 13/11/2025
ORAL JUDGMENT
1. Present application is preferred by the Petitioners (Original
Accused Numbers 1 and 3) under Section 482 of the Code of Criminal
Procedure, seeking quashing of FIR No. I - 67 of 2016 registered with
Thara Police Station, Banaskantha for the offences punishable under
Section 354 and 506(2) of the Indian Penal Code 1860.
2. Heard learned Advocate for the Applicant, learned APP for the
Respondent - State and learned Advocate appearing on behalf of
Respondent No.2 - Original Complainant.
3. Rule. Learned APP waives service of notice for and on behalf of
the respondent - State and learned Advocate Mr. Parth A. Patel waives
service of Rule on behalf of the Original Complainant.
4. Learned Advocate for the Petitioner has submitted that the matter
has been amicably settled between the parties and they are now not
willing to proceed with the complaint any further.
NEUTRAL CITATION
R/SCR.A/9906/2016 JUDGMENT DATED: 13/11/2025
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5. Leaned Advocate Mr. Patel appearing on behalf of Respondent No.
2 - Dimpalben (Original Complainant), who is present before this Court,
has placed on record duly sworn in Affidavit dated 13.11.2025. 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 relevant paragraph in the
Additional Affidavit reads thus:
" (1) ...I state that the dispute is settled between the parties and I
have no objection if the aforesaid F.I.R. and other consequential
proceedings registered against the petitioner is quashed. I further
state that the misunderstanding which had occurred between my
family and the petitioner is resolved. I state that petitioner and
respondent no.2 are husband and wife, and out of their wedlock
two children have born, namely Diyana (Age : 5 years) and Pihu
(Age : 6 months). I state that in view of the aforesaid facts and
circumstanes, since, there is no grievance remains between the
parties. Therefore, the impugned F.I.R. may be quashed and set-
aside in the interest of justice."
6. 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 No. I - 67 of 2016 registered with Thara Police Station, Banaskantha
for the offences punishable under Section 354 and 506(2) of the Indian
Penal Code 1860 is hereby quashed and set aside qua the present
Petitioner. Rule is made absolute.
(M. R. MENGDEY,J)
J.N.W / 296
