ABDUL RAZAKMIYA AHEMAD GAJIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being CR. No.I- 538 of 2019 registered against the applicants with Salabatpura Police Station, Surat, for the offences punishable under sections 498A, 114 of the Indian Penal Code.

(2.) Mr. Kishan H. Daiya, learned advocate for the applicants, submitted that the matrimonial issues have been settled and there remains no grievance between the applicants and the complainant. The applicant and the complainant both are present before this Court and both have stated that they have settled the issues and the complainant states that she does not want to pursue the FIR against the applicants, and, therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside. The complainant Aliyaben w/o Sakib Abdul Razak Gajiwala has filed the affidavit dated 7th July, 2021, in this regard; the same is ordered to be taken on record.

(3.) Mr. B.D. Chauhan, learned advocate for respondent no.2, original complainant, concurred with the factum of settlement of the dispute, as advanced by learned advocate Mr. Kishan Daiya appearing for the applicants.