SACHINBHAI NATHABHAI MARADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor and Mr. Pathik M.Acharya, learned advocate, waive service of notice of rule on behalf of respondent Nos.1 and 2 respectively.

(2.) This application has been filed under'section 482'of the Code of Criminal Procedure for quashing and setting aside the FIR being I-CR No.40/2019, registered with Jam-Jodhpur Police Station, Dist.: Jamnagar for offfences punishable under'section 498A'and'114'of IPC and the proceedings initiated pursuant thereto.

(3.) Mr. Niral R.Mehta, learned advocate for the applicants, submitted that the parties have settled the dispute amicably, as they have taken customary divorce on 10.03.2021 and now there remains no grievance between them. It was, therefore, submitted that in the larger interest of the society, the impugned complaint may be quashed and set aside.