RAVIKANT MAGANBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Moxa Thakkar, the learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent No.1 ? State of Gujarat.

(2.) By this application under Section 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 First Information Report bearing C.R. No.I ?169 of 2015 registered with the Ankleshwar G.I.D.C. Police Station, District: Bharuch for the offence punishable under Sections 363 and 366 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 First Information Report is quashed. The respondent no.2 namely Dhansukhbhai Naginbhai Vasava is personally present in the Court and he confirms about the settlement arrived at with the applicant. He states that his daughter namely Sonal got married with the applicant and in the wedlock, a baby girl was born. He has filed an affidavit dated 5th December 2017 in vernacular which is at Annexure: 'E' to this petition (page: 18). The victim has also filed an affidavit inter alia stating as under: