ASHAB Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused seeks to invoke inherent powers of this Court, for quashing of the FIR being I-C.R.No.162 of 2015 registered with Nadiad Town Police Station, Nadiad for the offences punishable under Ss. 306 and 114 of the Indian Penal Code.

(2.) Facts and circumstances giving rise to file present petition are that deceased was subjected to mental and physical harassment by the applicant, as a result of which, she committed suicide by consuming poisonous substance. Pursuant to the FIR filed by the complainant, the applicant has been chargesheeted for the offence as referred above.

(3.) The original informant filed an affidavit, which is taken on record. He has categorically stated that the dispute with the applicant has been amicably settled with the intervention of the friends and well-wishers and pursuant to the settlement, he does not wish to prosecute the accused and has no objection if the proceedings are quashed.