DHULABHAI RAVJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend granted. The petitioners to carry out the same immediately.

(2.) RULE. Mr.K.P.Rawal, learned Additional Public Prosecutor waives service of notice of RULE on behalf of respondent No.1 and Mr.Parthiv Bhatt, learned advocate waives service of notice of RULE on behalf of respondent No.2 ? original complainant.

(3.) THE criminal complaint being C.R.No.I-58/2011 has been filed by respondent No.2 herein ? original complainant against the petitioners with Gorva Police Station, Vadodara for the offences punishable under Sections 498A, 323, 504, 506 and 114 of the Indian Penal Code. Today when the petition is taken up for hearing, learned advocates appearing on behalf of the respective parties have stated at the bar that the parties have settled the dispute amicably and a settlement has been entered into between the parties, by which, original complainant has agreed to take divorce from her husband Sunilkumar Parmar and she does not want to prosecute further with the impugned complaint/FIR.