ANILKUMAR LAXMANBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-11 of 2014 registered with Odhav Police Station, Dist.: Ahemdabad for offfences punishable under sec. 498A, 323, 294(A), 506(2) and 114 of IPC, charge sheet no.53/2014 and the proceedings initiated in pursuance thereto.

(2.) Mr. Kunal S.Shah, learned advocate for the petitioners submitted that, the matrimonial dispute of the husband and wife have been settled and both have started staying together. He submits that they are having a son aged about 17 years and with their own efforts and intervention of the family members, they have now decided to continue with their matrimonial life. Mr. Shah submits that disputes is of private in nature. It was submitted that in the larger interest of the society, the impugned complaint may be quashed and set aside.

(3.) Mr. Bhunesh C.Rupera, learned advocate for the respondent no.2 - original complainant concurred with the factum of settlement of the dispute, as advanced by learned advocate Mr. Kunal Shah appearing for the petitioners.