NARESH DAYALDAS CHINJIWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) LEARNED advocates for the parties have requested this Court to dispose of this matter in terms of the affidavit filed by the complainant stating the settlement have been arrived at between the parties and now there is no dispute between the parties.

(3.) THE applicant has taken out this application invoking provision of Section-482 of Criminal Procedure Code for quashing the FIR being C.R.No. I-191/11 registered with Gandhidham A-Division Police Station, for the offences punishable under Sections 498-A, & 114 of Indian Penal Code, and under Sections 4 & 5 of the Dowry Prohibition Act, 1961 and prayed for quashment of subsequent proceedings also arising therefrom.