OMKAR SATISH PALAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Mr. Nitin Gangal, learned counsel appearing for the petitioner and Ms. Prerna Shukla learned counsel appearing for the 2 nd respondent, jointly submits that parties have amicably settled the dispute and to that effect consent terms have been arrived between the parties before the Civil Judge Senior Division, Kalyan in Marriage Petition No. 1532 of 2019. The said Court by order dtd. 8/12/2021 passed the decree and thereby marriage is dissolved.

(3.) It is jointly submitted that in view of the settlement arrived between the parties, impugned FIR may be quashed.