RAVI NILESHKUMAR PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Nitesh B. Vaishnav appears and submits that he has instructions to appear on behalf of the respondent no.3 - original complainant. He is permitted to file his appearance. Registry shall accept his vakalatnama.

(2.) By way of preferring the present application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicant-accused seeks to invoke the inherent powers of this Court, praying to quash and set-aside the First Information Report No. 11191008230532 of 2023 registered with the Chandkheda Police Station, District Ahmedabad City, for the offences punishable under Ss. 498-A, 323, 294(b), 114 of the Indian Penal Code and under Ss. 3, 7 of the Dowry Prohibition Act as well as all other consequential proceedings arising pursuant thereto.

(3.) Today, when the matter is called out, the complainant, who is personally present before this Court, has produced her identity proof as well as an affidavit. The same are ordered to be taken on record. In the said affidavit, the complainant has categorically stated that with the intervention of the friends, family members and community people, the dispute has been amicably resolved and there is no ill-will or any grievance amongst them.