RAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Dehspande, learned counsel for the applicants and Mrs. Joshi, learned Additional Public Prosecutor for the State/respondent. Rule. By consent heard forthwith.

(2.) By this application, filed under section 482 of Criminal Procedure Code, the applicants 2 to 4 seek quashing of F.I.R. bearing Crime No. 62/2011 lodged by applicant No. 1 at Digras police station under Sections 147, 148, 149, 452, 504, 324, 325, 427, 336 of Indian Penal Code and Section 3(1)(x) of Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989.

(3.) Offence has been registered by Digras police station against the applicants 2 to 4 pursuant to the F.I.R. lodged by applicant No. 1. The applicants have filed individual affidavits stating therein that they want to compromise the matter in order to maintain good relations amongst themselves. All the four applicants are present in the Court who have been identified by Mr. Deshpande. Applicants state that they want to settle the dispute amongst themselves.