MOHAMMADHUSSAIN MEHBOOBBBHAI CHAUHAN Vs. STATE OF GUJARAT
LAWS(GJH)-2021-9-1
HIGH COURT OF GUJARAT
Decided on September 01,2021

Mohammadhussain Mehboobbbhai Chauhan Appellant
VERSUS
STATE OF GUJARAT Respondents




JUDGEMENT

GITA GOPI, J. - (1.)Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Mitesh Kotwal, learned advocate, waive service of notice of rule on behalf of respondents No.1 and 2 respectively. Mr. Mitesh Kotwal, learned advocate, is permitted to file vakalatnama on behalf of respondent no.2. The same be taken on record.
(2.)This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being I-C.R. No.11198035210957 of 2021 registered with Mahuva Police Station, Bhavnagar for offfences punishable under sections 498A, 323, 504, 506(2) and 114 of IPC and the proceedings initiated in pursuant thereto.
(3.)Mr. Hitesh S.Padhya, learned advocate for the applicants, submitted that actually it is the case of matrimonial dispute, which has turned into a criminal case. Mr. Padhya, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that the parties are known to each other and therefore, in the larger interest of the society, the impugned complaint may be quashed and set aside.
3.1 Learned advocate submitted that the Court may verify the said aspect from the original complainant - respondent no.2.



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