SHAFIQUE ALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally by consent of the parties. This is an application by husband and in-laws of the victim who filed a report in respect of offences punishable under Sections 498-A, 323, 504 read with 34 of Indian Penal Code on which the applicants have been charge-sheeted before Judicial Magistrate First Class, Court No. 5, Nagpur. First informant is present with her brother and mother. She states that she is actually staying with the applicant No. 1 and has absolutely no grievance. Since the parties have amicably settled their matrimonial dispute and are residing jointly, no fruitful purpose would be served by allowing the proceedings to proceed. The application is, therefore, allowed. The proceedings bearing Criminal Case No. 520/2009 pending before the Judicial Magistrate, First Class. Court No. 5. Nagpur are quashed. Rule made absolute in above terms. No order as to costs.

(2.) In view of the above order, this application does not survive, hence disposed of.