LAWS(GJH)-2021-10-965

MAGANBHAI DHANABHAI THANECHIYA Vs. STATE OF GUJARAT

Decided On October 25, 2021
Maganbhai Dhanabhai Thanechiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Mr. Dhruvin P Bhuptani, learned advocate submits that he has instruction to appear on behalf of respondent no.2 - original complainant. He seeks permission to file his Vakalatnama before the Registry. The vakalatnama be accepted and taken on record.

(2.) This petitions have been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.11195055200498 of 2020 registered with Vadgam Police Station, Dist.: Banaskantha for offfences punishable under Sections 498A , 323 , 506(2) and 114 of IPC and Sections-3 and 7 of Dowry Prohibition Act and the proceedings initiated pursuant thereto.

(3.) In CR.MA 13150/2020, Mr. Vicky B Mehta, learned advocate for the applicants that the pendency of FIR would affect the the Government job of the petitioners, who have appointed as a Constable in BSF and submitted that, the disputes is of private in nature. He submits that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the parties are known to each other and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.