DHARMESH PRAVINBAHI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C .") seeking quashment of the FIR being C.R. No.I-9 of 2020 registered with Junagadh Mahila Police Station, for the offences punishable under Ss. 498 A, 323 and 114 of the Indian Penal Code and the proceedings initiated pursuant thereto.

(2.) Learned advocate Mr. Shakeel Kureshi for the applicants has stated that the applicants are 12 in number and it is a matrimonial dispute which has been resolved and the complainant has settled all the issues by way of customary divorce dtd. 22/12/2022 by way of divorce agreement and that the complainant has severed ties with the family .

(3.) Learned advocate Mr. Dipal R. Ravaiya for the respondent no.2 has presented an affidavit of the complainant who is also before this Court has affirmed the facts stated in the affidavit that she has taken divorce from her husband on 22/12/2022 and that all the issues have been settled between the petitioners and the herself (respondent no.2).