AJAYSING KRUSHNAPALSING CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the Counsels for the parties, heard fnally.

(2.) This petition under Article 226 of the Constitution of India and Section 482 of the Code of Criminal Procedure, 1973, is fled seeking to quash and set aside Sessions Case No.831 of 2016, arising out CR No.190 of 2015, registered with Dighi Police Station, Pune, pending on the fle of the learned Sessions Judge, Pune, for the offences punishable under Sections 313, 323, 406, 498(A), 504, 506 read with 34 of the Indian Penal Code, 1860 ("the Penal Code"), in view of the settlement arrived at between the parties.

(3.) The brief facts leading to this petition can be stated as under: