YASHWINDER SINGH GHURA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this writ petition, the petitioner has sought quashing of First Information Report ("FIR") No.453 of 2016 registered at Warje- Malwadi Police Station for offences under Sections 420, 409 read with Section 34 of the Indian Penal Code ("IPC").

(2.) There are two accused persons in the said FIR. It was claimed by respondent No.2 (original complainant) that the petitioner and the said other accused person had allegedly duped him, which led to registration of FIR.

(3.) While filing the writ petition, it was brought to the notice of this court that the petitioner and respondent No.2 had amicably settled their dispute and that the petitioner was ready to deposit an amount of Rs.29,50,000/- in the Registry of this court in terms of the settlement between the parties and that, such amount could be withdrawn by respondent No.2.