ANIRUDHSINH NARENDRASINH CHAMPAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. H.B. Champavat, learned Advocate for the petitioners original accused, Ms. Moxa Thakkar, learned APP, for respondent State and Mr. J.V. Vaghela for respondent no.2 the first informant Alkaben.

(2.) BY way of this application u/S. 482 of the Code of Criminal Procedure, 1973, the petitioners have prayed for quashing FIR being CR. No.II -3037 of 2010 registered with Naroda Police Station, Ahmedabad for the offences u/Ss. 294B, 507 and 114 of Indian Penal Code as well as all other consequential proceedings arising out of the aforesaid FIR.

(3.) AT the outset, it may be noted that the first informant respondent no.2 had married petitioner no.1 and as pointed out by learned Counsel for the petitioners as well as respondent no.2, the parties have resolved the dispute amicably and have informed that petitioner no.1 and respondent no.2 the first informant have separated.