DILIP SHANKAR DHAMALE Vs. VEENA ANIL KARANDE

JUDGEMENT

(1.) Learned counsel for the applicant/accused submitted that, the parties herein have settled the matter amicably and have entered into the 'Consent Terms' dtd. 24/3/2021. He has tendered across the bar 'Consent Terms' dtd. 24/3/2021. The said 'Consent Terms' are duly signed by the applicant and respondent No.1. Their signatures have been duly identified by the Jailer, Yerwada Central Jail, Pune and the Advocate on record for the respondent No.1 respectively. The said 'Consent Terms' are taken on record and marked 'X' for identification.

(2.) Learned counsel for the applicant/accused further submitted that, in furtherance of 'Consent Terms', today he has handed over a Demand Draft of Rs.2,00,000.00 (Rupees Two Lakhs Only) to the learned Advocate for the respondent No.1. This Court suggested the learned Advocate for the respondent No.1 that, hearing of the present Application can be deferred till encashment of the said Demand Draft. He insisted that, there is no need to wait for the said event and he is confident that, the said Demand Draft will be encashed.

(3.) Be that as it may. The parties herein have settled the matter amicably and the learned Advocate for the respondent No.1, on instructions has given consent for quashing all the proceedings initiated against the applicant.