DARSHAN VINODRAY PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule.

(2.) The present application under Section 482 of the Code of Criminal Procedure has been filed for quashing of complaint/FIR registered as CR.No. I-334 of 2009 before Ghatlodia Police Station, Ahmedabad for the offences punishable under Sections 498(A), 114 of Indian Penal Code and under Sections 3 and 4 of the Dowry Prohibition Act.

(3.) The learned Advocates for the applicants submitted that the matter is settled between the parties and therefore, complaint may be quashed. It is also submitted that as per settlement terms, applicant No. 1 paid Rs. 10 lacs towards permanent alimony to respondent No. 2. Decree of divorce has also been passed by the Competent Court under Section 13B of the Hindu Marriage Act.