VASUDEV HIMMATLAL BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Ms. Monali Bhatt and learned advocate Mr. Kunal Patel 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 first information report bearing C.R. No.I-67 of 2018 registered with Dhrangadhra City Police Station, Surendranagar for offfences punishable under sections 498A and 114 of IPC and all the proceedings initiated pursuant thereto.

(3.) Mr. Tejas Barot, learned advocate for the applicant, stated that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. The attention of the Court was drawn to the averments made in paragraph-7 of the Affidavit filed by respondent No.2 - original complainant Saguftaben @ Anjali, D/o. Yushufasha Divan wherein, it is stated that towards the settlement, the applicant and his family has handed-over sum of Rs.15,00,000/- (Rupees Fifteen Lacs) by way of Cheque No.422641 drawn on State Bank of India, Old Vegetable Market Road, Dhrangadhra Branch drawn in the name of the original complainant. It was, therefore, requested that the complaint in question and all proceedings initiated consequent thereto may be quashed and set aside.