AMRISHBHAI MAHENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondent-original complainant is present before the Court and is identified by learned advocate Mr. A.M. Parekh. With the consent of both the sides, the matter is heard finally.

(2.) By way of this petition filed under section 482 of the Code of Criminal Procedure, the petitioners have prayed to quash and set aside, on the basis of settlement, the impugned complaint being Criminal Misc. Application No.4804 of 2018 dtd. 14/8/2018 under the provisions of the Protection of Women from Domestic Violence Act and the impugned order dtd. 14/8/2018 passed below Exhibit-1 by the learned Addl. Chief Metropolitan Magistrate, Court No.17, Ahmedabad issuing process against the petitioners.

(3.) Learned advocate for the petitioners submitted that the parties have settled the dispute amicably outside the Court and there remains no ill- will or dispute between them. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties.