DHARANBHAI HIRENBHAI SHAH 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 I-CR. No. 11191014200724 of 2020 against the applicants registered with Ellisbridge Police Station, Ahmedabad for offfences punishable under sections 498A, 114 of the IPC and Sections 3 and 7 of Dowry Prohibition Act.

(2.) Mr. Yogesh Lakhani, learned Senior advocate with Mr. Rahul Dholakia, learned advocate for the applicants, 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- Respondent No.2 and the applicant No.1 had voluntarily filed Application under Section 13-B of the Hindu Marriage Act for Decree of Divorce before the Family Court No.2 , Ahmedabad vide HMP No.1054/2021 and the said Application was allowed by order dated 17.7.2021 and, therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.

(3.) Ms. Bhakti Joshi, learned advocate for respondent no.2, original complainant, concurred with the factum of settlement of the dispute, as advanced by learned advocate Mr. Yogesh Lakhani, learned Senior Counsel appearing for the applicants.