PRAMITBHAI DINESHBHAI SHETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor and Mr. Yash Dave, learned advocate, waive service of notice of rule on behalf of respondent Nos.1 and 2 respectively. Mr. Yash Dave, learned advocate is permitted to file the vakalatnama on behalf of respondent No.2-original complainant.

(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- 13 of 2019 against the applicants registered with Anand Mahila Police Station for the offences punishable under sections 498A, 504, 506(2), 114 of the Indian Penal Code.

(3.) Mr. Vishal Anandjiwala, learned advocate for the applicants, submitted that the matrimonial issues have been settled and there remains no grievance between the applicants and the complainant. The applicant and the complainant both are present before this Court and both have stated that they have settled the issues and they are now staying together and they have two children and the continuation of litigation will cause mental pain and agony and she does not want to pursue the FIR against the applicants, and, therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside. The complainant has filed the affidavit dated 12.10.2021 in this regard; the same is ordered to be taken on record.