MOHSINKHAN YUSUFKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. K.T. Beladiya, 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 CR. No.I- 259 of 2018 against the applicants registered with Punaa Police Station, Dist.: Surat for offences punishable under sections 498A, 494, 313, 323, 504, 506(2), 114 of the IPC and Sections 3, 5 and 7 of the Dowry Prohibition Act.

(3.) The complainant - Fatimabi d/o Yusufkhan Lalkhan - respondent No.2 herein is present before this Court, who has been identified by learned advocate Mr. K.T. Beladiya. The complainant has filed the affidavit dated 08.09.2021 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.