VIKRAM RAGHUNATH GULAVANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of parties. This is an application filed under Section 482 of the Criminal Procedure Code, 1973, for quashing of the FIR bearing C.R. No. 935 of 2019 registered with Hinjewadi Police Station, Pune for offences punishable under Section 354A (1) (iv) of the Indian Penal Code .

(2.) The facts of the case in brief are:-

(3.) During the course of hearing, learned counsel appearing for the parties submitted that, the applicant and Respondent No. 2 have amicably settled the dispute. We have interacted with Respondent No. 2. The Respondent No. 2 says that, with the intervention of other office colleagues and common acquaintances, the Applicant as well as Respondent No. 2 decided to resolve the dispute. The applicant tendered an unconditional apology to the Respondent No. 2 and stated that he had no such intention of making sexually coloured remarks as was the impression carried by Respondent No. 2. The Respondent No. 2 says that she too realised after speaking with the Applicant that this was a result of some misunderstanding and wrong impression that she had carried in her mind. Having realised that the FIR is on account of some misunderstanding which the Respondent No. 2 carried in her mind, the Respondent No. 2 decided to consent for quashing the FIR. At the cost of repetition we may say that we have interacted with the Respondent No. 2 in some detail and she has stated that there is no force or coercion on her and the consent for quashing the FIR is her voluntary act. The Respondent No. 2 is identified by her Advocate.