APURVABHAI ASHWINBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the parties. Rule. Mrs.Hansa B. Punani, learned APP waives service of

(2.) NOTICE of Rule on behalf of respondent no. 1 and Mr.Kunal Shah, learned advocate waives service of notice of Rule on behalf of respondent no. 2. With the consent of learned advocates for the parties, Rule is fixed forthwith.

(3.) LEARNED advocate for the parties have submitted that the complaint was filed on account of matrimonial dispute, which is a private dispute. The parties have settled their dispute and now residing peacefully. The parties i.e. applicant no.1 and respondent no.2 herein decided to get separated from matrimonial ties. Hence, they have filed consent divorce petition before the Family Court being Family Suit No.382 of 2013. Mr.Kunal Shah, learned advocate for respondent no.2 has placed on record the affidavit affirmed by complainant, wherein it is clearly stated that the dispute between the parties has been amicably settled and compromise has been arrived at between them and the applicant no.1 has paid the amount to the respondent no.2 complainant towards permanent maintenance and hence, if the complaint is quashed, then complainant has no objection. The said affidavit is taken on record. Learned advocate Mr.Kunal Shah to file vakalatnama during the course of the day. The respondent no.2 has agreed to withdraw the impugned complaint. The respondent no.2 has agreed to give consent for quashing of impugned F.I.R. Hence, quashment of the same is sought by way of this application.