SIDDHARTH SANJIV GOEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Learned counsel for the petitioner and 2nd respondent jointly submit that the parties have amicably settled the dispute. The 2nd respondent has filed affidavit. Respondent No. 2 is identified by the advocate appearing for him.

(3.) Respondent No. 2 is present in the Court. We have interacted with him. He stated that it is his voluntary act to enter into the settlement and give consent for quashing the impugned FIR.