PATEL CHIRAG KAUSHIKBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondent-complainant is present before the Court and is identified by learned advocate Mr. Rahul Joshi. Mr.Rahul Joshi, learned advocate is permitted to appear on behalf of respondent-complainant and to file his Vakalatnama with the Registry.

(2.) With consent of both the sides, the matter is heard finally.

(3.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, the petitioner has prayed to quash and set aside, on the basis of settlement, the impugned complaint/FIR being II-CR No.250 of 2009 registered with Kadi Police Station, Mehsana for offences punishable under Sections 498(A), 323, 504 and 114 of the IPC and Sections 3 and 4 of the Dowry Prohibition Act and Criminal Case No.1595 of 2009 pending before the Court of learned Judicial Magistrate First Class, Kadi as well as all the consequential proceedings initiated in pursuance thereof.