PRAHLADBHAI AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dhawan Jayswal, the learned APP waives service of notice of rule for and on behalf of the respondent No.1- State of Gujarat. Ms. Shivangi Rana, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2- original first informant.

(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 F.I.R. being C.R.No.11191047210075 of 2021 filed before the East Mahila Police Station, Ahmedabad City, for the offence punishable under Ss. -498A, 294B, 323 and 114 of the I.P.C.

(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.Jalpaben Prahladbhai Patel. The respondent no.2 - original complainant, who is present in the Court, has also filed an affidavit alongwith the copy of divorce deed, confirming about the settlement. The respondent no.2 - original complainant submits that she has no objection, if the impugned complaint is quashed.