DIPENBHAI CHANDUBHAI DADHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the applicant has prayed for quashing of F.I.R. being C.R. No.I33 of 2013 registered with Mahila Police Station, Dist. Rajkot for the offences under Sections 306 and 498A of the Indian Penal Code, 1860 (the IPC) along with all prior and subsequent proceedings thereto.

(2.) HEARD Mr.Pawan A. Barot, learned advocate for the applicant, Mr.Alkesh Shah, learned Assistant Public Prosecutor for respondent No.1State, and Mr.Hardik A. Dave, learned advocate for respondent No.2first informant /original complainant.

(3.) MR .Alkesh Shah, learned Assistant Public Prosecutor for respondent No.1, states on the basis of the police statement that it is a case of suicide and even a suicide note is found from the police papers. He candidly states that as the parties have amicably resolved the dispute, this Court may pass appropriate orders.