NAMORIBHAI MUDJIBHAI MAHESHWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition seeking quashment of the FIR being I-C.R. No. 40/2015, registered with Mahila Police Station, Kachchh, under Sections 498(A), 323, 504, 506(2) and 114 of the Indian Penal Code,1860.

(2.) The parties are present before this Court and they have stated that they have settled all their disputes.

(3.) Respondent No.2-original complainant has filed her affidavit stating, therein, that she is residing along with her husband-petitioner No.1 for last about four months and due to intervention of the family members and friends so also for the better future of the child begotten of the said wedlock, who is studying in KVS School, they have chosen to bury all their disputes.