- (1.)This petition has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No. I - 7 of 2018 registered with Mahila Police Station, District Navsari, for the offences punishable under Ss. 498(A) , 323 , 504 and 114 of Indian Penal Code as well as under Ss. 3 and 7 of Dowry Prohibition Act and the proceedings initiated in pursuance thereof.
(2.)Heard Mr. Sunil Prajapati, learned advocate for Mr. Adil Mirza, learned advocate for the petitioners, Mr. Pranav Trivedi, learned APP for the respondent No.1-State and Mr. Rajan Joshi, learned advocate for the respondent No.2-complainant.
(3.)The complainant - Divyaben @ Ritu w/o. Kunal Laxmanbhai Pahuja (respondent No.2 herein) is present before this Court who has been identified by learned advocate Mr. Rajan Joshi. Learned advocate for the petitioners has submitted that the money has been paid at Matrimonial Suit No. 101 of 2018 before the Family Court at Bandra, and the permanent alimony has been deposited on 30/8/2021 by receipt No.42/109 and all the issues between the petitioners and the complainant have been settled. The complainant has affirmed the affidavit on 23/9/2021 and submits that she does not want to continue with the FIR as they have amicably settled the dispute. The affidavit filed by the complainant is ordered to be taken on record. The complainant has further stated that the dispute between them has been resolved and now there is no grievance against the petitioners.