GITA GOPI,J. - (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.11216025200286 against the applicant registered with Santej Police Station, Gandhinagar, for offences punishable under sections 498-A, 352, 323, 504, 506(2), 427 and 114 of the Indian Penal Code.
(2.)Heard Mr. Vishal K. Anandjiwala, learned advocate for the applicant, Mr. Dharmesh Devnani, learned APP for the respondent No.1-State and Mr.D.K. Puj, learned advocate for the respondent No.2-original complainant.
(3.)The complainant - Jamnaben Ambalal Vanzara is present before this Court who has been identified by Mr. D.K.Puj, learned advocate. The complainant has filed the affidavit 12.07.2021 in this regard; the same is ordered to be taken on record. Learned advocate for the applicant submitted that the matrimonial issues have been settled and the complainant and the petitioner are now staying together under the same roof and therefore, the impugned complaint may be quashed and set aside. The respondent no.2, original complainant, categorically stated that she has no grievance against the petitioner and that she has no objection to the quashment of the impugned first information report filed by her.