SUDHIRKUMAR JANARDAN SEJWALKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioners have prayed for quashing and setting aside FIR being C.R.No.11191038211475 registered with Vatva Police Station, for the offences punishable under Ss. 498(A), 323, 294(B), 114 of the IPC as well as all other consequential proceedings arising out of the aforesaid FIR qua the petitioners herein.

(2.) The judgment of Family Suit No.1555 of 2023 is placed on record, which indicates that the petition filed has been allowed and the matrimonial cord between the parties are snapped. This shows that the nightmare between the parties is now over.

(3.) In the case of Geeta Mehrotra Versus State Of Uttar Pradesh [2012 (10) SCC 741], the Hon'ble Apex Court has held in para 15, 16,17, 20,21 and 25 as under :-