RAMDAS RAMSAHAY PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Learned advocate Ms. S.J. Shaikh states that he has instructions to appear for the original complainant-respondent No.2. He is directed to file his appearance forthwith. The complainant states that the matter is settled between the parties.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicants and respondent No.2 has been resolved amicably, reunion has taken place and the affidavit indicating the same is also produced by the respondent No.2- wife, this application is taken up for final disposal forthwith.

(3.) By way of this application under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside F.I.R. bearing C.R. No. I - 50 of 2016 registered with Mahila Police Station, Ahmedabad for the commission of offence punishable under Sections 498(A), 323, 504, 406, 506(2), 114 of the Indian Penal Code and Sections 3 &7 of Dowry Prohibition Act as well as quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.