ACHAL JITENDRABHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants have prayed for quashing and setting aside the FIR being C.R.No. 11191023201590 of 2020 registered with Vadaj Police Station, District:- Ahmedabad for the offence punishable under Ss. 114, 323, 498 A, 294 (b) and 506 (1) of the Indian Penal Code and Sec. 3 and 7 of the Dowry Prohibition Act.

(2.) Today, learned advocates Mr. P. B. Khambholja appearing for the petitioners as well as learned advocate Mr. Nisarg Trivedi appearing for the respondent no. 2 jointly submit that the dispute has been resolved between the parties and the dispute is amicably settled between them. A Decree of divorce is already drawn and the husband and wife who happens to be the original complainant has parted with by way of judgment dtd. 26/5/2022 in Family Suit No. 440 of 2022 by the Principal Judge, Family Court, Ahmedabad whereby the marriage between the complainant and her husband who happens to be son of the petitioner is dissolved.

(3.) Learned advocate Mr. P. B. Khambholja appearing for the petitioners as well as learned advocate Mr. Nisarg Trivedi appearing for the respondent no. 2 tender a copy of the order dtd. 19/4/2022 passed in Criminal Misc. Application No. 7565 of 2022 whereby the complaint against the husband is quashed.