SHOME NIKHIL DANANI Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. Rule made returnable and heard forthwith with the consent of learned counsel appearing for the parties.

(2.) This application is filed with the following substantive prayer:-

(3.) Learned counsel appearing for the applicants and Respondent No. 2 jointly submits that, the Applicant No. 1 and Respondent No. 2 have entered into the amicable settlement and to that effect affidavit is filed. Learned counsel for Respondent No. 2 invites our attention of this Court to the deed of settlement and submits that the Respondent No. 2 has no objection for quashing the impugned FIR and charge sheet.