DHIMAN RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Moxa Thakkar, the learned APP waives service of notice of rule for and on behalf of the respondent No.1 State of Gujarat. Mr. Thackar, the learned advocate has entered appearance on behalf of the respondent No.2 original first informant and waives service of notice of rule.

(2.) By this application, the applicants original accused seek to invoke the inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the further proceedings of Criminal Case No.3443 of 2013 pending in the Court of the learned Judicial Magistrate First Class, Jamnagar arising from the FIR being C.R. No.II 78 of 2013 registered with the Mahila Police Station, Jamnagar for the offence punishable under Sections 498A, 323, 504, 506(2) read with 114 of the Indian Penal Code.

(3.) Today, when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the respective parties that the dispute has been amicably resolved between the parties and the respondent no.2 has no objection if the proceeding of the criminal case is quashed. The respondent no.2 viz. Meghnaben Dhimantbhai Patel is personally present in the Court and she is being identified by her learned advocate Mr. Thackar. She has also filed an affidavit inter alia stating as under: