AMIT JITENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent No.1- State of Gujarat.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants-original accused persons seek to invoke the inherent powers of this Court praying for quashing of the proceedings of Criminal Case No.1428 of 2016 pending before the learned Additional chief Metropolitan Magistrate, Court No.18, Ahmedabad arising out of F.I.R. being C.R.No.I-107 of 2016 filed before the Krushnanagar Police Station, Ahmedabad, for the offence punishable under Ss. -498A, 294B and 114 of the I.P.C . and Ss. -3 & 7 of the Dowry Prohibition Act .

(3.) Today when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the parties that an amicable settlement has taken place and the quashing of the FIR is prayed for with the consent of the respondent No.2 viz.Payalben Arunbhai Patel. The respondent no.2 - original complainant is personally present in the Court, has also filed an affidavit, confirming about the settlement. The respondent no.2 - original complainant submits that she has no objection, if the impugned complaint is quashed.