SHAH JAYDEEPKUMAR VIKESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Darshit M. Kamdar, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively.

(2.) This petition has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No.II-52/2016 registered with Mahila Police Station, Rajkot for the offfences punishable under Sec. 498(A) , 323 , 504 and 114 of the Indian Penal Code and under Ss. 3 and 7 of the Prohibition of Dowry Act and the proceedings initiated in pursuant thereto.

(3.) Mr. Anurag Rathor, 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 therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.