TRUPTI BADHEKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Vijay H. Nangesh, the learned advocate appearing for the applicant, Ms. Maithili D. Mehta, the learned Additional Public Prosecutor appearing for the respondent No.1 and Ms. Jinal D. Solanki, the learned advocate appearing for the respondent No.2 - original complainant.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing I-C.R. No. 11191030200020 of 2020 registered with West Mahila Police Station, District : Ahmedabad City for the offences punishable under Sec. 498A , 323 , 114 of the Indian Penal Code and Sec. 4 of the Dowry Prohibition Act and to quash all other consequential proceedings arising out of the aforesaid F.I.R. qua the applicant herein.

(3.) Both the learned advocates appearing for the respective parties would submit that during the pendency of present application, the matter is amicably settled between the parties, and therefore, any further continuation of the proceedings pursuant to the impugned F.I.R. would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.