RITESHKUMAR BHUPENDRABHAI SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I - 9/2007 registered with Ambaliyara Police Station, for offfences punishable under Sec. 498A and 114 of IPC and Sec. 3 and 4 of Dowry Prohibition Act.

(2.) Mr. Shaival M.Patel, learned advocate for the applicant, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. Therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.

(3.) On 25/8/2022, the affidavit of the respondent no.3 has been produced on record by learned advocate Mr. Hardik K.Raval, which is notarised on 6/6/2022, and Advocate Mr. Hardik Raval was directed to produce respondent no.3 - original complainant before the Court by way of video conferencing.