SWAPNIL 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 Petition is fled with the following substantive prayers.

(3.) Learned Counsel appearing for the Petitioners and third Respondent submit that the Petitioners and third Respondent have amicably settled the dispute. Learned Counsel appearing for the third Respondent submits that the afdavit is fled by third Respondent wherein it is stated that in view of the settlement between the Petitioners and third Respondent, third Respondent has no objection for quashing the First Information Report (for short 'FIR').