NAYNABEN HEMANTKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since both these applications under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, (' Cr.P.C .', for short) for quashing of the FIR being I-C.R.No.11822001200010 of 2020 registered with Mahila Police Station, Dist.Navsari on 21/12/2020 for offences under Ss. 498A , 323 , 506 and 114 of the Indian Penal Code are preferred, and as by way of both this application quashing of the same FIR is prayed for, both these matters are taken up together.

(2.) Today, learned advocate Mr.Harish Soni for the complainant seeks permission of this Court to permit him to appear on behalf of the complainant viz. Jigyaben Bhikhubhai Patel. Permission as prayed for is granted. Learned advocate Mr.Harish Soni is permitted to file vakalatnama before the Registry of this Court during the course of the day.

(3.) Mr.Soni tenders an affidavit of Respondent No.2 dtd.17/6/2022 wherein she has stated that she has no grievance against the petitioner if the captioned Special Criminal Applications are allowed by quashing the FIR in question as the issue is settled between the complainant and the accused persons in both the petitions, who happen to be her husband and in-laws. The said affidavit dtd.17.067.2022 is taken on record. The similar affidavit is filed by the complainant at Annexure-B in Special Criminal Application No.5823 of 2022.