AKSHIT VIMAL SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition, the petitioners have approached this Court seeking quashing of FIR No. 18 of 2020 registered against them for the offences punishable under Sections 498A, 504, 506, 354, 34 of IPC and Section 4 of Dowry Prohibition Act. It is contended by the petitioners that the said FIR is registered on the behest of Respondent No. 2 (original complainant) out of a matrimonial discord between the Petitioner No. 1 and Respondent No. 2.

(3.) It is further submitted that the dispute between the parties has been now settled and that consent terms to that effect have been already placed on record before the JMFC, Ulhasnagar. It is further submitted that the Petitioners have already abided by the conditions specified in the said consent terms and other transactions have also been completed. It is further submitted that now the petition for divorce by mutual consent is pending before the competent Court.