MAHESH DAYALDAS PAHIWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties. Rule. Mr. R.C. Kodekar, Learned APP for Respondent No. 1 and Mr. Patadiya for Respondent No. 2- original complainant respectively waives service of notice of rule. Rule is fixed forthwith with the consent of learned advocates for the parties.

(2.) The petitioners have taken out this petition invoking provision of Section 482 Criminal Procedure Code for quashing the complaint being Case No. 77 of 2012 pending before Learned JMFC 3rd Court, Vadodara, filed under the provisions of Protection of Women From Domestic Violence Act, 2005 and also to quash the notice issued under Section 13(1) of the Said Act dated 27/11/2012 in case No. 77 of 2012, and further proceedings arising there from.

(3.) The matter is compromised and settled between the parties with the help of mediation. In view of this, learned counsels for the parties have requested this Court to dispose of the matter and the complaint may be quashed.