DURGESH RAJENDRA PATIL Vs. NEHA RAJPOOT

JUDGEMENT

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

(2.) This Petition takes exception to filing of First Information Report No.385 of 2017 for offences punishable under sections 498-A, 323, 504, 406 read with section 34 of the Indian Penal Code registered with Kasturba Marg Police Station, Borivali and the consequent Criminal Case No.2789/PW/2019 filed in the Court of Metropolitan Magistrate, 68th Court at Borivali, Mumbai.

(3.) Learned Counsel appearing for the petitioner and Respondent No.1 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. A copy of the consent terms is placed on record in the compilation of this Writ Petition.