MOULALI GAFUR FARAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Learned counsel appearing for the Petitioner and Respondent No. 2 jointly submits that the parties have amicably settled the dispute.

(3.) Since the present petition is filed for quashing the FIR for the offences registered under the Indian Penal Code and the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, this Court by order dated 22.03.2021 directed the Respondent No. 2 to file an additional affidavit. Accordingly, Respondent No. 2 filed his additional affidavit dated 22.03.2021. In Paragraph 4 of the said additional affidavit Respondent No. 2 stated thus:-