NOOR AHMAD KALLUKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the petitioners, learned Additional Public Prosecutor for respondent No.1 and learned advocate for respondent No.2 - original complainant through Video Conferencing.

(2.) By invoking the provisions of Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code, 1973, the petitioners have sought relief to quash and set aside the impugned FIR being C.R. No.11196012200111 of 2020 registered with Fatehganj Police Station, Vadodara for the offence punishable under Sections 498A and 114 of the Indian Penal Code dated 24.02.2020.

(3.) The original complainant is also present through Video Conferencing and on inquiry from her, she has admitted that she is residing with her husband and in-laws and settlement has arrived at between the parties and she is happily living her family life with her husband and she has no objection if the FIR is quashed. She has been identified by learned advocates as original complainant.