SANTOSH BAJIRAO THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This application under Section 482 of Code of Criminal Procedure is fled praying therein to quash the criminal proceedings in R.C.C. No.4496/2018 in terms of prayer clause (a). As far as prayer clause (b) and (c) are concerned, learned counsel appearing for the Applicants submits that the said prayers are under consideration before concerned Court.

(3.) Learned counsel appearing for the Applicants and Respondent No.2 jointly submits that the parties have amicably settle the dispute. Respondent No.2 has fled the afdavit before this Court. The consent terms are also fled before the Family Court. Learned counsel for the Applicants invites our attention to the consent terms and also averments made in the afdavit fled by the Respondent No.2 in this proceeding.