HARSHIDABEN MAHESHBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants, by way of this application have prayed that, FIR in question being C.R. No.11198068201401 of 2020 registered with Bharatnagar Police Station, Dist: Bhavnagar for the offences punishable under Ss. 498A , 504 , 506(2) and 114 of the IPC be quashed based on the compromise arrived at between the parties.

(2.) The applicants are in-laws of respondent no.2. Marriage of the respondent no.2 was solemnized with son of the applicants no.1 and 2 on 2/12/2008. The husband died in the year of 2014. The FIR for the offence punishable under Sec. 498A of the IPC registered on 22/10/2020. During the pendency of present petition, matter was referred to High Court Mediation Center. Parties have settled their dispute amicably. The office note along with the terms of settlement have been considered by this Court. As per the terms of the settlement, Rs.20.00 lakhs being deposited by the applicants no.1 and 2 before this Court and the same has been acknowledged by the counsel of the respondent no.2.

(3.) Heard learned counsel Mr. Premal Joshi, learned counsel Mr. J.M. Barot and Mr. L.B. Dabhi for the respective parties.