JAGMALBHAI HARDASBHAI HATHALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicants has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 11203005200576 of 2020 registered with Mangrole Marine Police Station, Junagadh for the offences punishable under Sections 313,498(a) and 114 of the Indian Penal Code with all further and consequential proceedings including charge-sheet.

(2.) Heard learned Advocate Mr. Chintan S Popat for the Applicants, learned APP Mr. H. K. Patel for the Respondent - State of Gujarat through video conference. Learned advocate Mr. Kishan Prajapati is present on behalf of the Respondent No. 2 - original complainant.

(3.) Learned Advocate for the Applicants has submitted to the Court that the amicable settlement is arrived at between the Complainant and the Applicants Accused and the Affidavit to that effect is also placed on record at Annexure- C. It is further submitted that the spouse are residing together and the matter is amicably settled and therefore, the discretion may be exercised by this Hon'ble Court and the Application may be allowed and FIR and the consequential proceedings arising therefrom may be quashed.