SURYAKANTABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause title so as to add the husband as one of the petitioners.

(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 proceedings of Criminal Case No.592 of 2015 pending in the Court of the Additional Chief Metropolitan Magistrate, Court No.19, Ahmedabad arising from the F.I.R. being C.R. No.I 57 of 2015 registered with the Vatva Police Station, Ahmedabad for the offence punishable under Sections 498A and 506(1) 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. Sonalben wife of Dipakkumar Ambalal Thakkar is personally present along with her son in the Court and she is being identified by her learned advocate Mr. Nayan Parekh. She has filed an affidavit inter alia stating as under: