TINO 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. Viral Vyas, 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 applicant-original accused seeks to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R.No.I-63 of 2017 filed before the Pradyuman Nagar Police Station, Rajkot, for the offence punishable under Ss. -363 and 366 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.Kanubhai Ravatbhai Karpada. The respondent no.2 - original complainant, who is present in the Court, has also filed an affidavit, confirming about the settlement. The respondent no.2 - original complainant submits that he has no objection, if the impugned complaint is quashed. The victim girl viz. Hemanshi, daughter of original complainant has also filed an affidavit, confirming about the settlement. She has also submitted that she is now residing with the applicant no.1 and from the said wedlock, a child is born and she has no objection if the complaint is quashed.