SAHIL ZAHID MANSOOR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This petition is preferred to quash the FIRs bearing C.R. No. 598 of 2014 for the offences punishable under Section 500, 509 and 506 of IPC and C.R. No. 11 of 2015 registered with Bandra Police Station for the offences punishable under Section 500, 506 (II) and 509 of IPC and Section 66(A) of Information Technology Act, 2000. The substance of accusations against the petitioner is that, in order to defame the frst informant-Respondent No. 3, the petitioner intentionally insulted and intimidated the Respondent No. 3.

(3.) The learned counsel for the petitioner and Respondent No. 3 make a joint statement that the petitioner and Respondent No. 3 have resolved the dispute amicably. The Respondent No. 3 has no objection to quash the impugned FIR. The Respondent No. 3 has also sworn an affdavit thereby giving consent for quashing the impugned FIR.