AKASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The learned Counsel for the applicant states that the complainant i.e. non-applicant No.2 has no objection if the crime registered against the applicant for the offence punishable under Sec. 376 of the Indian Penal Code is quashed and set aside, as in the opinion of non-applicant No.2 although no offence was committed by the applicant in relation to her, she filed a complaint against the applicant under the fear of her husband.

(3.) Non-applicant No.2 as well as the applicant both have filed a joint affidavit stating that there is an amicable settlement reached between them and as per this settlement, non-applicant No.2 would have no objection, if the crime registered against the applicant is quashed and set aside for the reasons given by non-applicant No.2 and which are mentioned in the joint affidavit.