MAHESHBHAI SHANKARBHAI BAVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being No. 11211010200046 of 2020 registered with Chuda Police Station, Surendranagar for the offences punishable under Sections 498A, 306 and 114 of the Indian Penal Code read with Sections 3 and 7 of the Dowry Prohibition Act with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Apurva K. Jani for the Applicants, learned APP for the Respondent - State of Gujarat and learned advocate Mr. Anurag R. Rathor for Respondent No.2 - Original Complainant through video confernece.

(3.) Learned Advocate for the applicants has submitted to the Court that the amicable settlement is arrived at between the Complainant and the applicants Accused and the Affidavit to that effect is also placed on record at Annexure- B. He further submitted that the applicants Accused has no any antecedents and therefore, the discretion may be exercised by this Hon'ble Court and the Application may be allowed and FIR and the consequential proceedings arising therefrom may be quashed.