HARDIK ASHWIN RAWAL 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 petitioners and 2nd respondent jointly submit that the parties have amicably settled the dispute. Petitioner No. 1 and 2nd respondent approached the Family Court, Bandra, proceedings were instituted for divorce with mutual consent and accordingly decree of divorce with mutual consent has been drawn.

(3.) Respondent No. 2 is present before this Court. We have interacted with her. She stated it is her voluntary act to enter into the settlement and given consent for quashing the impugned FIR/chargesheet/proceedings. She stated that she has gone through the averments in the affdavit and she has no objection for quashing the impugned proceedings.