NAMRATABEN HITESHBHAI SUKHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Order in Criminal Miscellaneous Application No. 34391 of 2016 1. Heard learned Advocate Ms. Kruti M. Shah on behalf of the applicants and learned APP Mr. J. K. Shah on behalf of the respondent-State.

(2.) Learned Advocate Ms. Shah would submit that while learned Advocate Mr. Mukesh Vaidya is appearing on behalf of the respondent no. 2, since learned Advocate Mr. Vaidya at present not in the country and since the settlement has been arrived at between the parties, the complainant is present in the Court and whereas learned Advocate Ms. Shah would identify the complainant and learned Advocate Ms. Shah would further request that the complainant may be permitted to address the Court insofar as the settlement aspect is concerned. Permission is granted.

(3.) By way of Criminal Miscellaneous Application No. 34391 of 2016, the applicants pray for quashing of the FIR being C. R. No. I-146 of 2016 registered with the Adajan Police Station, Dist. Surat on 19/11/2016 for 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 Prevention of Dowry Prohibition Act .