SAROJBEN AMRUTLAL MISTRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-193 of 2019 registered before the Sabarmati Police Station, Dist.: Ahmedabad City for offfence punishable under Ss. 498A , 323 , 294(kh) & 114 of the Indian Penal Code and Ss. 3 & 7 of the Dowry Prohibition Act.

(2.) Learned advocate for the applicants, submitted that the parties have settled the disputes amicably outside the Court and that there remains no grievance between them. Therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.

(3.) Mr.Dipen Chaudhary, learned advocate submits that he is appearing for respondent No.2 - original complainant. He is permitted to file his Vakaltnama.