VIVEK EKNATH GORIVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsels for the parties, heard finally.

(2.) This application under Section 482 of the Code of Criminal Procedure, ( "the Code ") is preferred to quash the First Information Report No.26/2018, registered at Madangad Police Station, at the instance of respondent no.2, for the offences punishable under Section 279, 337 and 338 of the Indian Penal Code, ( "the Penal Code ") and Section 184 of the Motor Vehicles Act, 1988, on the basis of the settlement arrived at between the parties.

(3.) The petition arises in the backdrop of the following facts: