ABDUL AZIZ SHAIKH HABIB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally with consent of Mr. Babrekar, learned Counsel for the applicants and Mr. Mirza, learned APP for the State.

(2.) The applicants herein are arrayed as accused in Crime No.360/2019 registered at Police Station Nagpuri Gate, Amravati for the offences punishable under Sections 498-A, 504 r/w 34 of the Indian Penal Code (for short, 'IPC') and Section 4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019 (for short, 'the Act, 2019').

(3.) By way of Criminal Application No.1742/2021, the applicants alongwith non-applicant no.2 submit that the matrimonial dispute between applicant no.1 who is the husband of non-applicant no.3 and non-applicant no.3-Afroza Parveen Abdul Ajij, has been amicably settled with the intervention of family members and close relatives of each other. It is further submitted that non-applicant no.3 has now realized her mistake. As per the terms of settlement non-applicant no.3 has come to reside with applicant no.1 at his house and decided to withdraw all the criminal cases lodged by her. Applicant no.1 and non-applicant no.3 are personally present before this Court and in order to satisfy ourselves, we personally talked with non-applicant no.3.