DHRUMIT PRAVINBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No. I - 135 of 2018 registered with Chandkheda Police Station for the offences punishable under Sections 498(A), 323, 114 of Indian Penal Code as well as under Sections 3 and 7 of Dowry Prohibition Act and the proceedings initiated in pursuance thereof.

(2.) Heard Mr. Girish Patel, learned advocate for the applicants, Mr. Pranav Trivedi, learned APP for the respondent No.1-State and Mr. Sanjay Patel, learned advocate for the respondent No.2-complainant. Learned advocate Mr. Sanjay Patel is permitted to file vakalatnama on behalf of respondent No.2-complainant.

(3.) The complainant - Dipikaben w/o Dhrumit Pravinbhai Solanki (respondent No.2 herein) is present before this Court who has identified by learned advocate Mr. Sanjay Patel. She has affirmed the affidavit and submits that she does not want to continue with the FIR as they have amicably settled the dispute. She further states that the divorce deed was executed on 05.01.2021 and the alimony has been settled and the documents has been executed before the Notary. The complainant has further stated that the dispute between them has been resolved and now there is no grievance against the petitioners.