PURNIMA GUPTA 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 petitioners and 2nd respondent jointly submit that the parties have amicably settled the dispute. The Petitioners have returned the entire amount to 2nd respondent. Respondent No. 2 has fled affdavit. The parties are identifed by their respective advocates.

(3.) Respondent No. 2 is present before this Court. We have interacted with him. He stated that it is his voluntary act to enter into the settlement and given consent of quashing the impugned FIR. He stated that he has received the amount mentioned in para 5 of his affdavit. He has no grievance against the petitioners.