[Cites 2, Cited by 0]
Gujarat High Court
Tarunpalsingh Ravindrapalsingh Jaggi vs State Of Gujarat on 15 May, 2026
NEUTRAL CITATION
R/CR.MA/11728/2026 ORDER DATED: 15/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR CONSENT
QUASHING) NO. 11728 of 2026
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TARUNPALSINGH RAVINDRAPALSINGH JAGGI
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR NARENDRA L JAIN(5647) for the Applicant(s) No. 1
MS. VRUNDA SHAH, ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT
Date : 15/05/2026
ORAL ORDER
1. Learned advocate Mr. Harsh Prajapati, states that he
has instructions to appear on behalf of the original
complainant and thereby, seeks permission to file his
Vakalatnama, which is granted. He is permitted to file his
appearance and Registry to accept the same.
2. Heard learned advocates for the respective parties.
3. Rule. Learned APP Ms. Shah as also learned advocate
Mr. Prajapati, waive service of notice of Rule for and on behalf
of the respective respondents.
4. Considering the facts and circumstances of the case and
since it is jointly stated at the bar by learned advocates on
both the sides that the dispute between the parties has been
resolved amicably, this matter is taken up for final disposal
forthwith.
NEUTRAL CITATION
R/CR.MA/11728/2026 ORDER DATED: 15/05/2026
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5. By way of this application under Section 528 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS')
the applicant has prayed to quash and set aside the impugned
FIR being C.R.No.11216022260233 of 2026 registered with
Kalol Taluka Police Station, District - Gandhinagar for the
offences punishable under Sections 316(2), 316(4), 316(5),
318(4) and 54 of the Bharatiya Nyaya Sanhita, 2023 and all
the consequential proceedings arising therefrom.
6. Learned advocates for the respective parties submitted
that during the pendency of proceedings, the parties have
settled the dispute amicably and pursuant to such mutual
settlement, the original complainant has also filed an Affidavit
dated 14.05.2026, which is ordered to be taken on record. The
original complainant is present before the Court and duly
identified by learned advocate Mr. Prajapati. In the Affidavit,
the original complainant has categorically stated that the
dispute between the parties has been amicably resolved
through intervention of the respected members and elders
and the complainant - company has received the entire
outstanding amount of Rs.34,18,887/- towards full and final
settlement vide RTGS transaction on 13.05.2026 and that he
has no objection, if the present proceedings are quashed and
set aside since there is no surviving grievance between them.
7. Having heard learned advocates on both the sides and
considering the facts and circumstances of the case as also
the principle laid down by the Apex Court in the cases of - (i)
Gian Singh Vs. State of Punjab & Anr., reported in (2012)
NEUTRAL CITATION
R/CR.MA/11728/2026 ORDER DATED: 15/05/2026
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10 SCC 303, (ii) Madan Mohan Abbot Vs. State of
Punjab, reported in (2008) 4 SCC 582, (iii) Nikhil
Merchant Vs. Central Bureau of Investigation & Anr.,
reported in 2009 (1) GLH 31, (iv) Manoj Sharma Vs. State
& Ors., reported in 2009 (1) GLH 190 and (v) Narinder
Singh & Ors. Vs. State of Punjab & Anr. reported in 2014
(2) Crime 67 (SC), in the opinion of this Court, the further
continuation of criminal proceedings against the applicant in
relation to the impugned FIR would cause unnecessary
harassment to the applicant. Further, the continuance of trial
pursuant to the mutual settlement arrived at between the
parties would be a futile exercise. Hence, to secure the ends
of justice, it would be appropriate to quash and set aside the
impugned FIR and all consequential proceedings initiated in
pursuance thereof under Section 528 of the BNSS.
8. In the result, the application is allowed. The impugned
FIR being C.R.No.11216022260233 of 2026 registered
with Kalol Taluka Police Station, District - Gandhinagar
as well as all consequential proceedings initiated in pursuance
thereof are hereby quashed and set aside qua the applicant
herein. If the applicant is in jail, the jail authority concerned is
directed to release the applicant forthwith, if not required in
connection with any other case.
9. Rule is made absolute. Direct service TODAY is
permitted.
(MAULIK J.SHELAT,J)
Lalji Desai
