MOTIJI HAMIRJI VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition filed under section 482 of the Code of Criminal Procedure, the petitioners have prayed to quash and set aside, on the basis of settlement, the impugned complaint being FIR No.11216025200286 registered with Santej Police Station, Gandhinagar for offences punishable under Sections 498A, 352, 323, 504, 506(2), 427 and 114 of IPC and all consequential proceedings initiated in pursuance thereof.

(2.) Learned advocate for the petitioners submitted that the parties have settled the dispute amicably outside the Court and there remains no illwill or dispute between them. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties.

(3.) The respondent-original complainant appeared before the Court and has been identified by learned advocate Mr. H.V. Thakkar. She has affirmed about the factum of settlement of dispute with the petitioners and has also consented to the quashment of the impugned complaint filed against the petitioners. The respondent No.2 has also filed an Affidavit on record wherein the factum of settlement has been narrated.