KESHAV CHANDRAPRAKASH CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned A.P.P. waives service for first respondent. Learned Advocate appearing for second respondent waives service. Taken up forthwith for final hearing. Prayer in this application under Section 482 of Criminal Procedure Code, 1973 is for quashing the proceeding of criminal case initiated on the basis of offence registered at the instance of the second respondent.

(2.) The first applicant and the second respondent are husband and wife. The second and fifth applicants are the members of the family of first applicant.

(3.) The prayer for quashing the criminal proceedings for offences under Section 498A, 406 and 509 of Indian Penal Code is made on the basis of subsequent settlement between the first applicant and second respondent. Second respondent has filed an affidavit-in reply dated 30th August, 2012 in which she has accepted that the first applicant and herself have decided to file a joint petition before the concerned Family Court for obtaining a divorce by mutual consent after finalizing the criminal proceedings.