SULEKHABEN RAJESHBHAI CHOPRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Rakesh Raj appearing for learned Advocate Mr.B. N. Limbachia on behalf of the applicants, learned APP Ms.Mehta for the respondent State and learned Advocate Mr.Tanmay Karia for respondent No.2.

(2.) By way of this application, the applicants pray for quashing of the FIR being C.R. No.I-13/2019 registered with Mahila Police Station, District Morbi for the offence punishable under Ss. 498(A), 323, 504, read with Sec. 114 of IPC.

(3.) Learned Advocate Mr.Raj for the applicants would submit that subsequent to filing of the impugned FIR, the parties have settled the matter inter se and whereas the complainant would not have any objection for quashment of the impugned FIR.