LALITKUMAR GANESH YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for the parties.

(2.) By this Petition filed under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 the Petitioner has prayed for the following reliefs :-

(3.) The Petitioner-husband and the Respondent No.2- wife married on 11.02.2016. As a result of marital discord and on account of the misunderstanding the impugned FIR was filed by the Respondent No.2. This Petition is filed by the husband for quashing of the FIR. The parties have now arrived at a settlement. The Respondent No.2-wife filed an afdavit-in-reply setting out the terms of the settlement. In the afdavit-in-reply it is stated that in the light of the amicable settlement reached between the Petitioner and the Respondent No.2, she does not wish to proceed with the prosecution and therefore has no objection for quashing the FIR bearing C.R. No.0479 of 2018.