MAYUR NAVINCHANDRA BHUPTANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this Petition filed under Article 226 of the Constitution of India and Section 482 of the Code of Criminal Procedure, the Petitioners pray for quashing of FIR No.131 of 2020 (120 of 2020) registered with Rs.T Marg Police Station Mumbai on 19/03/2019.

(3.) During the course of hearing of the Writ Petition, the learned counsel appearing for the parties submitted that the matter has been settled between the parties and to that effect, consent terms dated 17/09/2020 arrived at between them have been filed in this Court.