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Judgment
Rule returnable forthwith. Learned advocate for the respective respondents waive service of notice of rule.
Considering the facts and circumstances of the case and since it is jointly stated at the bar by learned advocates on both the sides that the dispute between the parties has been resolved amicably, this matter is taken up for final disposal forthwith.
By way of this petition under Section 482 of the Code of Criminal Procedure, 1973, the petitioners have prayed to quash and set aside the FIR being C.R.No.I - 11208053240292 of 2024 registered with Rajkot Taluka Police Station, Rajkot for the offences under Sections 498A, 323, 504 & 114 of the Indian Penal Code and all the consequential proceedings arising therefrom.
Learned advocate Mr. HJ. Karathiya appearing for the petitioners submits that the original complainant has entered into an amicable settlement with her husband, i.e. accused No.1 – Prince Jentibhai Patodiya, whereby on the base of the settlement affidavit dated 02.09.2025 entered into between them, the present FIR as well as the Domestic Violence case filed against the husband have been quashed and set aside by the coordinate Bench of this Court vide order dated 20.11.2025 passed in Special Criminal Application No.15188 of 2025 & Special Criminal Application No.15627 of 2025 respectively. Therefore, he submits that the original complainant does not wish to proceed further in the matter against the present petitioners, who are the in-laws of the original complainant. The copy of the said orders are taken on record.
Learned advocate Mr. Chetan S. Vithlapara appearing for the original complainant concurs with the submission of learned advocate for the petitioners. The complainant is also personally present in the Court through virtual hybrid mode and on interaction, states that she does not want to continue with the FIR and she has no objection if the FIR is quashed. The complainant is identified by her advocate.
Having heard the learned advocates appearing for the respective parties and considering the facts and circumstances of the case, settlement affidavit as also taking into consideration the decisions rendered in Gian Singh Vs. State of Punjab & Anr., (2012) 10 SCC 303; Madan Mohan Abbot Vs. State of Punjab, (2008) 4 SCC 582; Nikhil Merchant Vs. CBI & Anr., 2009 (1) GLH 31; Manoj Sharma Vs. State & Ors., 2009 (1) GLH 190; Narinder Singh & Ors. Vs. State of Punjab & Anr., (2014) 6 SCC 466; and State of Haryana Vs. Bhajan Lal, AIR 1992 SC 604, in opinion of this Court, since parties have buried their dispute, the dispute which is already buried need not to be allowed to roll further. Hence, to secure the ends of justice, it would be appropriate to quash and set aside the impugned FIR and all consequential proceedings initiated in pursuance thereof under Section 482 of the Cr.P.C..
In the result, the application is allowed. The impugned FIR being C.R.No.I - 11208053240292 of 2024 registered with Rajkot Taluka Police Station, Rajkot as well as all consequential proceedings initiated in pursuance thereof are hereby quashed and set aside qua the petitioners.
Rule made absolute. Direct service is permitted.