ASHOKKUMAR RAMESHBHAI THAKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicants have prayed for quashing of chargesheet filed in connection with the FIR being II-C.R.No.3019 of 2013 registered with Chuda Police Station, Surendranagar for the offences punishable under Ss. 498(A) and 114 of the IPC. After registration of the FIR, the concerned Investigating Officer has filed chargesheet against the applicants which culminated into Criminal Case No.6952 of 2013.

(2.) Facts and circumstances giving rise to file present application are that the marriage was solemnized in the year 2012 and after the marriage, respondent no.2 came at the matrimonial home. It is alleged that she was subjected to cruelty by the husband and in-laws, on the subject of dowry. After the registration of the FIR, the parties have settled their dispute amicably and accordingly, divorce took place between the parties on 18/7/2016 for which they have executed and notarized divorce deed. It was agreed by respondent no.2-wife to withdraw criminal complaint filed under Sec. 498(A) of the IPC. In the aforesaid facts, present application has been preferred by husband and in-laws.

(3.) Though served, none appears on behalf of respondent no.2.