Altafkhan Haiderkhan Nagori vs State Of Gujarat
2021 Latest Caselaw 1201 Guj

        R/CR.MA/1072/2021                                 ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 1072 of 2021

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                    ALTAFKHAN HAIDERKHAN NAGORI
                                Versus
                          STATE OF GUJARAT
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Appearance:
MR.HARDIK BHARHMBHAT(3741) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MONALI BHATT, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE B.N. KARIA

                            Date : 27/01/2021

                             ORAL ORDER

By way of present application, the applicant has prayed to

quash and set aside the FIR being I­C.R. No.15 of 2014 registered

with Mahila Police Station, Palanpur for the offence punishable

under Sections 498(A), 504, 323, 506(2) and 114 of the Indian

Penal Code and Sections 3 and 7 of the Dowry Prohibition Act and

has further prayed to stay further proceedings thereto.

Heard learned advocate for the applicant.

It is submitted by learned advocate for the applicant that

pursuant to the impugned FIR, chargesheet was filed qua other co­

accused and the said co­accused came to be tried and other co­

accused have been acquitted by learned 3rd Chief Judicial

R/CR.MA/1072/2021 ORDER

Magistrate, Palanpur vide judgment and order dated 07.11.2015.

That subsequent to the above incident, applicant and respondent

no.2 gathered and tried to resolve the said dispute and due to

intervention of persons of both sides, differences/issues between

the applicant and the complainant has been amicably resolved.

Issue requires consideration.

Hence, Rule, returnable on 17.02.2021. Learned APP waives

service of notice of Rule for and on behalf of the respondent­State

(B.N. KARIA, J) rakesh/