ANOOPSINH GANPATSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973, seeking quashment of the First Information Report being I-?C.R. No. 31 of 2018 registered at Meghraj Police Station, District: Arvali, for the offences punishable under sections 498 -?A, 323, 504, 506 (2) and 114 of the Indian Penal Code and Sections 3 and 7 of the Prohibition of Dowry Act.

(2.) Petitioners are brother-?in-?law, sister-?in-?law and others.

(3.) Complaint - Arunaben D/o. Moolsinh Chauhan is present before this Court, who has confirmed of having joined the husband, once again and now no dispute or cause survives. Due to intervention of family and friends of both the sides, the issue / dispute has been resolved amicably. She has also filed affidavit in this regard.