AVINASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard fnally with consent at the admission stage.

(2.) The petitioner is seeking quashing of F.I.R. lodged by his wife i.e. present respondent No. 2 Anita d/o Machindra Mote @ Anita w/o Avinash Patil in Crime No. I-23/2014 registered with Newasa Police Station for the offences under Ss. 419, 420, 493, 465, 466, 468, 406, 471 of Indian Penal Code alongwith the criminal proceedings arising out of it bearing R.C.C. No. 121/2017 pending before the learned Chief Judicial Magistrate, Ahmednagar, on the ground that the parties have arrived at amicable settlement.

(3.) Sum and substance of the aforesaid F.I.R. is that, the petitioner Avinash Shankar Patil @ Sanjay Shankar Patil Sagle, resident of Dodi, Taluka Sinnar, District Nashik and also resident of Newasa, Taluka Newasa, District Ahmednagar despite having married with one Jyoti, resident of Nashik, again published advertisement in a newspaper for searching bride for himself. Pursuant to that advertisement, respondent No.2 - informant when contacted with the petitioner, he told her that he was drawing salary of Rs.50,000.00 per month being an Engineer. The petitioner also won trust of the informant and her relatives by preparing false and fabricated documents in the name of Avinash Shankar Patil and consequently got married with respondent No. 2. Thereafter out of the said trust the petitioner obtained huge amount of Rs.7,50,000.00 (Rupees Seven Lakh Fifty Thousand) and 10 Tolas of gold ornaments from the informant as well as her relatives and thereafter cheated them by refusing to return those ornaments and cash amount.