JAYENDRABHAI KALIDAS METHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. AB Gateshaniya for the petitioners, learned advocate Mr. MH Shekhawat for the respondent No.2 and learned APP Mr. Ronak Raval for the respondent State.

(2.) By way of this petitions, the petitioners challenge to quash the FIR being II C.R. No.3042 of 2015 registered with Thangadh Police Station for the offences punishable u/s 498(A), 504, 323 and 114 of the IPC .

(3.) Learned advocate Mr. Gateshaniya for the petitioners submits that both the parties i.e. the petitioner and his wife have parted away from their matrimonial life by taking divorce by way of mutual consent. For that, he has produced the order dtd. 31/3/2022 passed by the learned Principal Senior Civil Judge, Surendranagar in HMP No.2 of 2022 passing order of decree dissolving the marriage between the petitioner and his wife. The operative portion of the order reads as under:-