KINJAL KAMAL SHAH Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. Dhruv Oza waives service of notice of rule for and on behalf of the respondent no.2.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant and complainant has been resolved amicably, this matter is taken up for final disposal forthwith.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside FIR being C.R.No. 11191030220032 of 2022 registered with Mahila Police Station(West), Ahmedabad for the offence punishable under Ss. 498(A) , 323 , 294(b) , 506(1) and 114 of the Indian Penal Code as well as other consequential proceedings arising therefrom.