JYOTI SURJIT KHANNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. By consent of parties, both these Criminal Writ Petitions are taken up for final disposal.

(3.) These two Writ Petitions have been filed seeking quashing of the First Information Reports ("FIRs") registered by the parties against each other. The FIRs are sought to be quashed on the basis of consent being given by the complainants in the said FIRs, pursuant to amicable settlement of dispute between the parties.