KAILASHBA SAHEBSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jagat V. Patel on behalf of the applicants and learned APP Ms. M. D. Mehta for the respondent-State, learned Advocate Mr. Kalrav Pandya for learned Advocate Mr. Bhargav K. Mehta on behalf of the original complainant.

(2.) By way of these applications, the applicants seek for quashment of FIR being C. R. No. II-133 of 2019 registered with the Mansa Police Station, Dist. Gandhinagar on 15/11/2019 for the offences punishable under Ss. - 498(A), 506(2), 114 of the Indian Penal Code and Sec. -4 of Dowry Prohibition Act.

(3.) Learned Advocate Mr. Jagat V. Patel would submit that since the dispute involved in the FIR was matrimonial in nature, this Court vide an order dtd. 23/12/2019 had referred the dispute to the Mediation Committee and whereas upon mediation, both the parties have agreed to settled the dispute. It is further informed that as per the settlement terms, an amount of rupees 5 lakhs (Five lakhs) was paid by the applicants to the complainant and whereas further amount of Rs.3.00 lakhs as per the settlement terms was required to be paid to the complainant on the date when the application for the divorce would be filed.