SAURABH ANILBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-25 of 2017 against the applicant registered with Mahila Police Station, Dist.: Anand for offfences punishable under sections 498A, 323, 504, 506(2), 114 of the Indian Penal Code and Sections 3 and 7 of Dowry Prohibition Act.

(2.) Mr. D.H. Bharwad, learned advocate for the applicant, submitted that the matrimonial issues have been settled and the parties have mutually separated by decree of divorce and there remains no grievance between them. It was submitted that the complainant and the applicant had voluntarily filed Application under Section 13-B of the Hindu Marriage Act for Decree of Divorce before the Court of Principal Family Judge, Anand vide Family Suit No.218/2019 and the said Application was allowed by order dated 28.08.2020 and, therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.

(3.) Mr.Hiren Somaiya, learned advocate for respondent no.3, original complainant, concurred with the factum of settlement of the dispute, as advanced by learned advocate Mr. D.H. Bharwad appearing for the applicant.