MAJID HUSSAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants-original accused persons seek to invoke the inherent powers of this Court praying for quashing of the proceedings of the Criminal Case No.131 of 2016 pending before the Court of the learned 2 nd Judicial Magistrate First Class, Bharuch arising from the provisions of Sec. 12 of Protection of Women from Domestic Violence Act .

(2.) Today when the matter is taken up for hearing, it is jointly submitted by the learned advocates appearing for the parties that an amicable settlement has taken place and the quashing of the proceedings of the Criminal Case No.131 of 2016 p is prayed for with the consent of the respondent No.2 viz.Shabana Begum, D/o. Matin Alim. She has also filed an affidavit, confirming about the settlement. The affidavit reads thus:-

(3.) Taking into consideration the nature of the dispute and the fact that the parties have amicably settled the dispute, no useful purpose would now be served to allow to proceed further with the criminal case. The affidavit filed by the respondent no.2-original first informant is ordered to be taken on record.