CHANDRAKANT DEORAM KAMBLE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Consequent to the order passed by this Court on 16th July 2013, both the Petitioners are present before this Court. Rule. Rule made returnable forthwith and heard finally, by consent. Chandrakant Deoram Kamble, Petitioner in Criminal Writ Petition No. 546 of 2013, Assistant Public Prosecutor in the Court of J.M.F.C., Paranda and Pradip Pralhad Mote, Applicant in Criminal Application No. 3260 of 2013, legal practitioner in the Court of J.M.F.C. Bhoom and Paranda, have made serious allegations against each other in the complaints which are registered by the police.

(2.) Learned counsel appearing for the respective parties submit that it is unfortunate incident wherein in agitating mindset, the Petitioners filed complaints to the police against each other. At the intervention of the senior members and advisors, the parties reconciled the issue and realized that it would not be appropriate to proceed with such complaints being members of the legal fraternity. The learned counsel submits that as the parties have resolved and decided to settle the issue amicably and do away with the misunderstanding, in exercise of the inherent jurisdiction of this Court, both the complaints be quashed and set aside.

(3.) The learned A.P.P. submitted that investigation is nearing completion. Considering the seriousness of the allegations made against each other by the respective complainants, appropriate orders, in the entirety of the facts and circumstances, be passed.