SHAKTISINH CHATRASINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicants have filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 11192015200162/2020 registered with Changodar Police Station, Ahmedabad Rural for the offences punishable under Sections 498A and 114 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act and Section 31 of the Domestic Violence Act, with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Vaibhav A. Vyas for the applicants, learned APP Mr. H.K.Patel for the Respondent - State of Gujarat and learned Advocate Ms. Avanika M. Panchal for the Respondent No.2 - Original Complainant, through video conference. The Complainant Darshanaba is present in the video conference with learned Advocate Ms. Avanika M. Panchal.

(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. He has further submitted that the applicants Accused have no 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.