DIPAL ANIL AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant herein has approached this Court seeking quashing of FIR being C.R. No.I-38 of 2019 registered with Mahila Police Station, Vadodara City for the offences punishable under Ss. 498(A), 323, 504, 506(2) and 114 of the Indian Penal Code and under Ss. 3 and 7 of the Dowry Prohibition Act. The applicant herein is arraigned as accused No.1.

(2.) Mr. Jagat Patel, the learned advocate appearing for the applicans submitted that respective parties have arrived at amicable settlement.

(3.) An affidavit dtd. 26/8/2022 filed by the complainant is placed on record and the same is taken on record. The said affidavit reads thus :-