SREEJIT VISWANATHAN PILLAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This Application takes exception to filing of First Information Report No.416 of 2016 for offences punishable under sections 498-A, 406, 323 read with section 34 of the Indian Penal Code registered with Andheri Police Station, and the consequent Criminal Case No.1302/PW/2017 filed in the Court of Metropolitan Magistrate, 65th Court at Andheri, Mumbai.

(3.) Learned Counsel appearing for the Applicants and Respondent No.2 jointly submit that the parties have amicably settled the dispute and to that effect, consent terms have been filed before the Family Court at Bandra, Mumbai. A copy of the said consent terms is placed on record in the compilation of this Writ Petition.