MANHARLAL DHULJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is granted. The husband Keyur Manharlal Patel is an accused and he has not been joined in the matter. Learned advocate for the petitioners is permitted to join Keyur Manharlal Patel - applicant No.6 as party in this application. Amendment be carried out forthwith.

(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- 28 of 2018 against the applicants registered with Dhansura Police Station, District Aravalli, and the proceedings initiated in pursuance thereof for offfences punishable under sections 498(A), 323, 504, 506(2) and 144 of the Indian Penal Code and under Sections 3 and 7 of Dowry Prohibition Act.

(3.) Learned advocate for the petitioners submitted that the matrimonial issues have been settled and the complainant and the petitioner No.6 are now staying together and, therefore, the impugned complaint may be quashed and set aside. The complainant alongwith the petitioner No.6 are present before this Court and they have been identified by Ms. Rashida Baji, learned advocate for Mr. E.E. Saiyed, learned advocate appearing on behalf of the respondent No.2-original complainant. The complainant has filed the affidavit dated 24.09.2021 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.