RAJESHKUMAR KANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, the learned APP waives service of notice of rule for and on behalf of the respondent No.1- State of Gujarat. Mr. M.B. 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.I-11 of 2019 filed before the Mahila Police Station, Bharuch, for the offence punishable under Ss. -498A, 323, 325, 504, 506(2) and 114 of the I.P.C . and Sec. -3(1)(r)(s) and 3(2)(5) (a) of the Prevention of Atrocities on Scheduled Caste and Scheduled Tribes 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.Geetaben, daughter of Chandulal Chunilal Vasawa. 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.