JAINISH NITINKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. G.K. Chauhan, learned advocate, waive service of notice of rule on behalf of respondent Nos.1 & 2 respectively. Mr. G.K. Chauhan, learned advocate is permitted to file vakalatnama on behalf of respondent No.2-original complainant.

(2.) This application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being CR. No.I- 84 of 2019 against the applicants registered with Vastrapur Police Station, Ahmedabad, for offences punishable under Sec. 498A , 506(2) , 114 of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act.

(3.) The complainant - Henal Umeshbhai Jaisinghani - respondent No.2 herein is present before this Court, who has been identified by learned advocate Mr. G.K. Chauhan. The complainant has filed the affidavit dtd. 23/12/2021 in this regard; the same is ordered to be taken on record. The respondent no.2, original complainant, categorically stated that she has no grievance against the applicants and that she has no objection to the quashment of the impugned first information report filed by her.