LAWS(BOM)-2021-3-309

ANUJ KUMAR ARUN THAKUR Vs. STATE OF MAHARASHTRA

Decided On March 31, 2021
Anuj Kumar Arun Thakur Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This is an application filed by the Applicants for quashing of F.I.R. registered against them, on the basis of consent given by Respondent Nos.2 and 3. The Respondent No.2 is the original complainant and it is upon his complaint that F.I.R. stood registered against the Applicants. Upon completion of investigation, charge-sheet is also filed.

(2.) The F.I.R. was registered on 22/4/2019 for the offence under Sec. 420 read with 34 of Indian Penal Code and charge-sheet was filed on 25/6/2019 for the said offence against the Applicants.

(3.) It appears that the grievance of the Respondent No. 2 was that the Applicants had promised to facilitate employment for him abroad and that they had not been able to abide by their promise. It appears that the Respondent No. 3 also had a similar grievance. After filing of charge-sheet, the Applicants and Respondent No.2 as also Respondent No.3 settled their dispute and it is on the basis of such settlement of dispute that the Respondent Nos.2 and 3 filed affidavits giving consent for quashing of F.I.R. The Applicants have filed the said affidavits of Respondent Nos.2 and 3 alongwith the Application at Exhibit "B".