MANSUKHBHAI VIRJIBHAI BAGADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Harin Puar, learned advocate, waive service of notice of rule on behalf of respondent Nos.1 & 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- 99 of 2019 against the applicants registered with Mahila Police Station, Rajkot City for offences punishable under sections 498A , 323 , 504 , 506(2) and 114 of the IPC and all further and subsequent proceedings pursuant thereto.

(3.) Mr. Pravin Gondaliya, learned advocate for the applicants, submitted that the present applicants are in-laws of the respondent No.2 -complainant and the matrimonial issues have been settled due to intervention of the respected members of the family, community and society and the parties have mutually separated by way of customary divorce and there remains no grievance between them. It is submitted that the complainant and the accused No.1- Sandipbhai Mansukhbhai Bagada have obtained Customary Divorce and, therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.