SELESTIN FELEX MOSTERO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties and heard fnally.

(2.) This Petition takes an exception to the fling of First Information Report ('FIR' for short) bearing CR No.10 of 2020 dated 10.01.2020 registered with Nirmal Nagar Police Station for the ofences punishable under Sections 324, 504, 506 r/w 34 of Indian Penal Code , 1860.

(3.) Learned counsel appearing for the Petitioners and Respondent No.2 jointly submit that the parties have amicably settled the dispute and to that efect Respondent No.2 has fled his afdavit stating therein that he has no objection to quash the FIR.