PRASHANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Advocate appearing for Respondent No. 2, on instructions, submitted that, in the year 2017 Respondent No. 2 and Petitioner have settled the matter amicably. He submitted that, on various occasions he tried to contact Respondent No. 2 for further instructions in the matter, however for want of instructions, he is unable to proceed with the hearing of present Petition.

(2.) Learned Advocate appearing for Petitioner conceded to the fact that, the parties herein have settled the matter amicably and in view thereof, filed the Consent Terms in Marriage Petition No. 185 of 2009 in the Court of Civil Judge, Senior Division, Thane. The said fact can also be discerned from the pleadings of Petitioner/Applicant in Criminal Application No. 333 of 2017.

(3.) In view of the fact that, the parties have settled the matter amicably, nothing further survives in the Petition and is accordingly disposed of.