SANJAY BALDEVBHAI KADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Keyur A. Vyas, learned advocate for the applicants, Mr.Alkesh N. Shah, learned Assistant Public Prosecutor for respondent No.1State and Ms.Neha Kayastha, learned advocate, for Ms.Sejal K. Mandavia, learned advocate for respondent No.2first informant/original complainant.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the applicants have prayed for quashing of F.I.R. being C.R. No.II96 of 2012 registered with Mansa Police Station, Dist. Gandhiangar for the offences under Sections 498A, 323, 504, 506(2), 114 of the Indian Penal Code, 1860 (the IPC), Sections 3 and 7 of the Dowry Prohibition Act as well as Section 135 of the Bombay Police Act.

(3.) MR .Alkesh N. Shah, learned Assistant Public Prosecutor for respondent No.1, candidly states that as the parties have amicably resolved the dispute, which has arisen out of the matrimonial dispute, this Court may pass appropriate orders.