RAMKESH SITARAM GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties and heard fnally.

(2.) This Petition takes an exception to the fling of First Information Report ('FIR' for short) bearing CR No.9 of 2020 dated 10.01.2020 registered with Nirmal Nagar Police Station for the offences punishable under Sections 354, 323, 504, 506 r/w 34 of Indian Penal Code , 1860.

(3.) Learned counsel appearing for the Petitioners and Respondent No.2 jointly submit that the parties have amicably settled the dispute and to that effect Respondent No.2 has fled her afdavit. The afdavit of Respondent No.2 is tendered across bar. The same is taken on record. It is submitted that the alleged incident had taken placed on account of misunderstanding and since the parties have amicably settled the dispute to maintain the cordial relations in future, the FIR may be quashed.