DAHYALAL GOVINDJI LADVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Amit R. Joshi on behalf of the applicants in all three petitions and learned APP Ms. M. D. Mehta on behalf of the respondent-Sate, learned Advocate Ms. Mayuri P. Chauhan on behalf of the respondent no. 2 in Special Criminal Application No. 5777 of 2018, learned Advocate Ms. Mayuri Chauhan for learned Advocate Ms. Khushbu H. Danecha in Criminal Miscellaneous Application No. 2575 of 2017.

(2.) By way of Criminal Miscellaneous Application No. 2575 of 2017, the applicants seek quashment of Criminal Miscellaneous Application No. 323 of 2016 pending before the learned Chief Judicial Magistrate, Veraval under the provisions of Protection of Women from Domestic Violence Act , 2005, Criminal Miscellaneous Application No. 18650 of 2019 inter alia impugns an FIR being C. R. No. I-41 of 2019 registered with the Mahila Police Station, Dist. Gir Somnath on 24/9/2019 for offences punishable under Ss. - 498A, 323, 504, 506(2) and 114 of the Indian Penal Code . Special Criminal Application No. 5777 of 2018 inter alia impugns an order passed by learned Judicial Magistrate First Class, Veraval, Gir Somnath in Criminal Miscellaneous Application No. 94 of 2018 dtd. 31/3/2018, more particularly, for recovery of amount of maintenance granted to respondent no. 2 under Sec. 125 of the Code of Criminal Procedure.

(3.) Learned Advocate Mr. Joshi appearing for petitioners in all the three matters would submit the proceeding impugned in each of the petitions is initiated/ filed by the wife and whereas the respondents/ accused are the husband or his family and while each of the petitions had been preferred challenging the proceedings impugned therein independently, subsequent to filing of this applications, the parties have settled the matter inter se and whereas the complainant would not have any objection if the proceedings impugned in all the three petitions are quashed by this Court.