ABDUL REHMAN LAKDAWALLA Vs. HAMID ABDUL REHMAN LAKDAWAL

JUDGEMENT

(1.) Rule. Learned A. P. P. waives service for the second respondent. The learned Advocate for the first respondent waives service. Forthwith taken up for final disposal.

(2.) This is an application under section 482 of the Code of Criminal Procedure, 1973 praying for quashing the criminal proceeding initiated on the basis of first information report lodged by the first respondent. The first respondent is wife of the applicant. According to the case of the applicant, on 4th February, 2008, he divorced the first respondent.

(3.) The learned counsel for the first respondent has tendered affidavit of the first respondent. She has accepted that she has entered into settlement with the applicant. She has stated that in terms of the settlement, the applicant relinquished his right, title and interest in respect of a property at Kurla, mumbai and has handed over possession thereof to her. She has stated that the applicant has relinquished his right, title and interests in respect of the residential flat which is occupied by her. Thus, the documents annexed to the application and the affidavit shows that there is a complete settlement of the disputes between the applicant and the first respondent.