SITABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants/original accused are seeking quashing of the FIR I-56 of 2019 registered with Amalner Police Station, Beed District Beed for the offence punishable under sections 498-A, 323, 504, 506, 34 of the Indian Penal Code and also seeking quashing of the Criminal Proceedings vide RCC No 212 of 2019 pending before the Judicial Magistrate, First Class, Ashti, on settlement.

(2.) Learned counsel for the applicants submits that the parties have arrived at amicable settlement and, accordingly, the terms of the compromise are also worked out. Learned counsel submits that, in terms of the compromise, parties have decided to settle their dispute permanently and now they are ready and willing to reside together. The compromise terms are annexed to this application signed by all the parties.

(3.) Learned counsel for respondent no.2/informant submits that due to efforts made by the friends and elders as well as respectable people of the society, parties have arrived at amicable settlement. Respondent no.2 has agreed to withdraw the complaint made against the applicants. They have decided to settle their disputes fnally and there is no ill will or the complaint against each other in any manner. Learned counsel for respondent no.2 submits that respondent no.2 is ready to go with husband at her matrimonial house and applicant no.3 Arjun Avhad is ready to take her to his house for further cohabitation. Further they have settled their dispute without any condition.