MUKESHBHAI UKARMAL GANGWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. R.J. Goswami, learned advocate, waive service of notice of rule on behalf of respondent Nos.1 and 2 respectively.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-30 of 2019 registered with Mahila Police Station, Godhra, Panchmahals for offfences punishable under section 498A, 323, 504, 506(1) and 114 of IPC and under Section 4 of the Dowry Prohibition Act and the proceedings initiated pursuant thereto.

(3.) Mr. Darshan Dave, learned advocate for H.L. Patel Advocates for the applicants submitted that, the disputes is 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 society, the impugned complaint may be quashed and set aside. He submits that the prayer for quashing was not pressed qua applicant no.1 - husband, but in view of settlement, Mr. Dave prayed to grant the relief to applicant no.1 too.