MOHAMMED ASIFMIYA KASAMMIYA ZALORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the First Information Report bearing I-C.R. No.40 of 2014 registered with Dholka Police Station, Ahmedabad (Rural) for the offences punishable under Ss. 498A, 323, 504, 506(2) and 114 of the Indian Penal Code and Ss. 3 and 7 of the Prohibition of Dowry Act and the proceedings initiated in pursuant thereto.

(2.) Learned Advocate for the applicants submitted that the complainant - wife is staying with her husband and her in-laws since the last eight months. It is further submitted that all the issues have been resolved between the parties and that there remains no grievance between them and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside. Learned Advocate submitted that the Court may verify the said aspect from the original complainant, respondent no.2.

(3.) Learned Advocate for respondent no.2, original complainant, concurred with the factum of settlement advanced by learned Advocate Mr. Kunal S. Shah appearing for the applicants. It is further submitted that the matter has been amicably settled and both the husband and wife are residing together. The complainant is identified by learned Advocate Mr. Nilesh I. Jani.