TANVI @ DILIP ATRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the rival parties. Applicant No. 1-wife and applicant No. 2-husband are present before this Court and they are identified by the learned counsel.

(2.) There is a prayer for quashing of F.I.R. No. 157 of 2011 lodged by applicant No. 1-wife against her husband and another. Applicant No. 3 is said to be unwell and she is not present before this Court. The application is presented on affidavit by the applicant although the applicant No. 1 and applicant No. 2 are husband and wife.

(3.) The leaned counsel for the applicants submits that the husband and wife i.e. applicant No. 1 and applicant No. 2 are residing in the matrimonial house and there has been settlement amongst them. We find that the continuance of the criminal proceedings on the basis of F.I.R. in question would cause obstruction in the smooth matrimonial life of applicants. Applicant No. 1 and applicant No. 2 have again started matrimonial life and there is a small child. That being so, we make the following order:-