HARIN JITENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 - 3 of 2015 registered with Mahila Police Station, Vadodara, for the offences punishable under Sections 498(A), 323, 504, 506 and 114 of Indian Penal Code as well as under Sections 30 of Dowry Prohibition Act and the proceedings initiated in pursuance thereof.

(2.) Heard Mr. Parthiv B. Shah, learned advocate for the applicant, Mr. Pranav Trivedi, learned APP for the respondent No.1-State and Ms. Archana Acharya, learned advocate for the respondent No.2-complainant. Learned advocate Ms. Archana Acharya is permitted to file vakalatnama on behalf of respondent No.2-complainant.

(3.) The complainant - Daizee w/o Hari Jitendrabhai Patel (respondent No.2 herein) is present before this Virtual Court. The complainant has been identified by Ms. Acharya, learned advocate for the respondent. She has affirmed the affidavit and submits that she does not want to continue with the FIR as they have amicably settled the dispute and they have decided to reside together. The complainant has further stated that the dispute between them has been resolved and now there is no grievance against the petitioner.