JIGARBHAI JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties. Rule. Ms. Archana C. Raval, learned APP and Mr. Hemant Raval, learned advocate for respondent State and original complainant respectively waives service of notice of rule. Rule is fixed forthwith with the consent of learned advocates for the parties.

(2.) The petitioners have taken out this petition invoking provision of Section 482 Criminal Procedure Code for quashing the complaint being C.R. No. I-120/2012 lodged with Shahpur Police Station, District Ahmedabad, for the offences punishable under sections 498 (A) and 114 of Indian Penal Code r/w section 3 & 7 of Dowry Prohibition Act, 1961 and prayed for quashment of the complaint as well as charge sheet and further proceeding arising there from being Criminal Case No. 403 of 2012 arising therefrom.

(3.) The matter is compromised and settled between the parties. Learned counsel for the complainant has placed on record settlement affidavit of complainant-respondent no.2 in compilation of this petition. In view of this, learned counsels for the parties have requested this Court to dispose of the matter and the complaint may be quashed.