Gujarat High Court: The Bench of Sonia Gokani, J., allowed a petition seeking quashing of the FIR registered with Mahila Police Station under Sections 498-A, 323, 504, 506(2) and 114 of the Indian Penal Code, 1860 on the ground that the parties had settled all their disputes.

The facts of the case are that the respondent had been residing along with her husband-petitioner for last about four months and due to the intervention of the family members and friends and also for the better future of their child they chose to bury all their disputes.

The Court placed reliance on the case of Gian Singh v. State Of Punjab, (2012) 10 SCC 303 and held that in view of the nature of disputes being matrimonial and when the parties had voluntarily chosen to end all their grievances by mutual understanding, the Court should show indulgence and invoke the powers under Section 482 of the Code of Criminal Procedure for bringing lasting peace between the parties. The application was thus allowed. [Namoribhai Mudjibhai Maheshwari v. State of Gujarat, 2019 SCC OnLine Guj 25, decided on 10-01-2019]

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