DHIRENBHAI TEJABHAI MAKVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. K.V. Shelat on behalf of the petitioners, learned Additional Public Prosecutor Ms. Maithili D. Mehta on behalf of respondent no.1- State and learned Advocate Shri Darshit H. Shah on behalf of respondent no.2- original complainant.

(2.) By way of this petition the petitioners pray quashing of FIR being C.R. No. I- 49 of 2018 registered on 15/11/2018 with the Mahila Police Station (West), Ahmedabad City for offences punishable under Ss. 498-A , 323 , 294(b) and 114 of the Indian Penal Code and consequential proceedings arising therefrom qua the petitioners.

(3.) Learned Advocate Mr. Shelat on behalf of the petitioners would submit that while the petition had been preferred praying quashment of the FIR on its own merits, subsequent to filing of the present petition, the parties have settled the matter inter se and whereas the complainant would not have any objection if the impugned FIR is quashed. Learned Advocate would therefore submit that this Court may quash the impugned complaint.