MISS.AISHWARYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(3.) The applicant no. 1 is a practicing Advocate of this Court and the complainant in one of the First Information Reports (FIR), which are sought to be quashed, is present in the Court. By this joint application, the applicants have stated that they are not willing to proceed against each other in pursuance of the FIR and counter FIRs lodged by them. The learned counsel for the applicant no. 5, who has filed counter complaint against the applicant no. 1, is also present and confirms that the matter has been settled.