MANOJ BABANRAO SAWALAKHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel appearing for the parties the petition is taken up for final disposal.

(2.) The learned counsel appearing for the Petitioners and the learned counsel appearing for the 2nd Respondent jointly submits that Petitioner No.1 and the 2nd Respondent have amicably settled the dispute, and the proceedings are instituted for divorce by mutual consent before the competent court.

(3.) It is submitted that the 2nd Respondent has filed an affidavit before this Court wherein it is stated that the impugned FIR may be quashed. The 2nd Respondent has stated in Paragraphs 3, 4 and 5 of the said Affidavit as under :-