GAURAV ARORA 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 petition is filed for the relief of quashing and setting aside FIR No.121 of 2021, registered at Vile Parle Police Station, Mumbai, for the offenes punishable under Sections 279 and 337 of the Indian Penal Code, 1860 ( "the Penal Code ") and Sections 184 and 185 of the Motor Vehicles Act, 1988, on the basis of the amicable resolution of the dispute between the petitioner and the first informant - respondent no.2.

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