RAVIKUMAR JAGDISHRAO PAVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Vatsal Parikh for the applicant and learned APP Ms.M. D. Mehta for the respondent State. Respondent No.2 - Mrs.Madhuriben Ravikumar Pawar is present in person. At the request of this Court, learned Advocate Mr.Patodiya has assisted respondent No.2 and has prepared the affidavit on her behalf. The same is tendered by the respondent No.2, which is taken on record.

(2.) By way of this application, the applicant has sought quashment of FIR being No.11191047200012 dtd. 30/1/2020 registered with East Mahila Police Station, Ahmedabad City for the offence punishable under Ss. 498A of IPC and Sec. 4 of Dowry Prohibition Act.

(3.) Respondent No.2 has submitted that she would not want to press the impugned FIR and whereas she has requested this Court to quash the impugned FIR. In the affidavit filed by the party-in-person, she has submitted that the dispute between the parties, more particularly since the same was a matrimonial dispute, has been settled and whereas she would not have any objection, if the FIR is quashed.