GAUTAMBHAI DHIRUBHAI AKBARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners have preferred an application being Criminal Misc. Application No.7668 of 2013 with a prayer to take up the main matter i.e. the present petition for final disposal mainly on the ground that the parties have amicably resolved the dispute. Hence, the present petition is taken up for final disposal today with consent of the learned counsel for the parties.

(2.) HEARD Mr.Rajesh K. Kanani, learned advocate for the petitionersoriginal accused, Ms.Moxa Thakkar, learned Additional Public Prosecutor for respondent No.1State and Mr.Ashish M. Dagli, learned advocate for respondent No.2 first informant.

(3.) MR .Rajesh K. Kanani, learned advocate for the petitionersoriginal accused, submits that petitioner No.1 and respondent No.2original informant were husbandwife. It is submitted that because of some difference of opinion, petitioner No.1 and respondent No.2 have separated and the impugned F.I.R. was lodged by respondent No.2 alleging that the petitioners herein have tortured respondent No.2 and have also committed cruelty and it is also further alleged that stridhan is also taken away by the petitioners.