SAMIR IKABALBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Ms. Niyati D. Chauhan, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 and 2 respectively.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being C.R. No. I-147 of 2017 registered with Bapod Police Station, Dist.: Vadodara City for offfences punishable under sections 498(A) and 114 of IPC and sections 3 and 7 of Dowry Prohibition Act.

(3.) Mr. Y.J. Patel, learned advocate for the applicants, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the parties are known to each other therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.