AMOL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The rule is made returnable forthwith. Heard finally with the consent of learned Counsel appearing on behalf of both sides.

(2.) This is an application for quashing the First Information Report (FIR) No.290/2020 dated 30-07-2020 registered at Police Station Beltarodi, Nagpur, alleging commission of offenses punishable under Sections 3(1)(r), 3(1)(s), 3(1)(w), 3(1)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Section 362(2)(n), 504 and 506(2) of the Indian Penal Code (IPC) by the applicants herein.

(3.) In this matter, after notices were issued, non-applicant no.2 appeared before us. We appointed a counsel to obtain proper instructions from her and represent her in this matter. The nonapplicant no.2, who is personally present today, and her counsel state that the non-applicant no.2 is not interested in proceeding any further with this matter and will have no objection if the impugned FIR is quashed by this Court.