KANUBHAI HARIBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Application has been filed by the Applicants [Original Accused] under the provisions of Sec. 482 of the Code of Criminal Procedure, 1973 with a prayer to quash and set aside the FIR being I-CR No. 29 of 2014 registered with Deesa City South Police Station, District Banaskantha for the offences punishable under Ss. 498(A), 504 and 114 of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act.

(2.) Heard learned Advocate Mr. Himanshu M. Padhya for the Applicants , learned Advocate Mr. Nirav K. Padhiyar appearing for Respondent No. 2 and learned APP Ms. Vrunda Shah appearing for the Respondent - State.

(3.) At the outset, learned Advocate Mr. Himanshu M. Padhya has submitted that the matter has been amicably settled between the parties and the marriage between the present Applicant No.1 Kanubhai Haribhai Thakkar and Respondent No.2 - Nitaben Kanubhai Tanna (Thakkar) has been dissolved by way of an agreement of divorce dtd. 3/10/2015. He has produced a copy of the said divorce deed on record. He also submitted that in view of the dissolution of marriage, Respondent No.2 has also withdrawn other proceedings namely an Application under Sec. 125 of the Code of Criminal Procedure and the proceedings under the Protection of Women from Domestic Violance Act. He therefore submitted to pass appropriate orders in this regard.