DEVENKUMAR HASMUKHBHAI GOSALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Ms. J.K. Hingorani, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint bearing FIR No.11191034200737 of 2020 registered with Naranpura Police Station, Ahmedabad for offfences punishable under sections 498(A) , 323 , 294(b) and 506(1) of IPC and the consequential proceedings initiated in pursuant thereto.

(3.) Mr. Dipak Dave, learned advocate for the applicant, 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 residing together and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.