RAVINDRAKUMAR RANJIT SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Rushabh R. Shah, learned advocate for the applicant, Ms. Moxa Thakkar, learned APP for respondent No.1 ­ State and Mr. Krunal L. Shahi, learned advocate for respondent No.2.

(2.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for the following reliefs:

(3.) TODAY , Mr. Shahi, learned advocate for respondent No.2 has filed an affidavit which is taken on record. It is interalia stated in the affidavit that the parties have amicably settled the dispute and therefore, respondent No.2 has prayed that the FIR be quashed and set aside. It is averred in the affidavit that the applicant and respondent No.2 have entered into an agreement for customary divorce. However, no prayer is sought for and therefore, the said aspect is not dealt with by this Court in this application.