PRATAP SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Mishra, learned Counsel for the applicant, Shri Sonare, learned Additional Public Prosecutor for respondent No. 1 State and Shri Sonkusare, learned Counsel for respondent No. 2. Rule. By consent of the learned Counsel for the parties and the learned A.P.P., heard forthwith.

(2.) By this application, the applicants seek quashing of criminal proceedings in Regular Criminal Case No. 304393/2008 pending before the Judicial Magistrate, First Class, Court No. 1, Nagpur. The First Information Report was lodged by respondent No. 2 against the applicants for the offences punishable under Sections 498A, 323, 504 read with Section 34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act. Pursuant to said F.I.R., charge-sheet was filed in the Court of J.M.F.C., Nagpur.

(3.) Today, the parties have filed individual affidavits, stating therein that they want to settle the dispute amongst themselves. The affidavits are taken on record. Respondent No. 2, in her affidavit, stated that she does not want to proceed with the criminal proceedings in view of the settlement arrived at between her and the applicants. The parties have been identified by the respective Counsel and they have stated that they do not want to proceed further with the matter.