SAJIDBHAI IBRAHIMBHAI MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri L.B. Dabhi, learned APP waives service of notice of rule on behalf of respondent no. 1 and Shri Nazir Saiyed, learned advocate waives service of notice of rule on behalf of respondent no. 2.

(2.) IN the facts and circumstances of the case and as it is reported that the parties have settled the dispute amicably and now respondent no. 2 and applicant no. 1 has again remarried in the interest of the child and their interest, the present application is taken up for final hearing today.

(3.) IN view of the above, the learned advocates appearing on behalf of the respective parties have relied upon the decisions of the Hon'ble Supreme Court in the case of Madan Mohan Abbot V/s. State of Punjab reported in 2008(4) SCC 582; in the case of Nikhil Merchant V/s. Central Bureau of INvestigation and another reported in 2009(1) GLH 31 as well as in the case of Manoj Sharma V/s. State and others reported in 2009(1) GLH 190 and have requested to quash and set aside the impugned Complaint/FIR.