RATNADEEP SAWANT @ BUNTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant herein has approached this Court with a prayer for quashing of FIR registered against him at the behest of respondent No.3 (original informant) for the offences punishable under Sections 354(3), 500 and 506 of the Indian Penal Code. According to respondent No.3, the applicant used to follow her and show her photographs clicked on his mobile and he used to call her on her mobile phone, leading to harassment. She also alleged that the applicant sent messages on mobile, which demonstrate the ingredients of the said offences.

(2.) The applicant filed the present application and stated that the matter had been resolved between him and respondent No.3 and that they had arrived at amicable settlement, as a consequence of which, respondent No.3 was ready to co-operate for quashing of the said FIR. Alongwith the application, the applicant has also filed an undertaking on affidavit stating that he had realised his mistake when his family and the family of respondent No.3 discussed the matter. The applicant claims to have apologized to respondent No.3, who decided to pardon him. In the undertaking, it is stated that the applicant would never contact respondent No.3 in future and that he would never approach her, even on social media.

(3.) Respondent No.3 appeared before this Court. She was identified by her advocate. Respondent No.3 placed her affidavit before this Court stating that the matter had been settled with the applicant due to the intervention of the family friends and society members. On this basis, she states that she did not wish to pursue the matter further and that the present application be allowed so that the aforesaid FIR could be quashed. It is stated in the affidavit that she has executed the same on her own free will and without coercion from any person.