MAHESH KUMAR Vs. STATE OF MAHHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard by consent of the parties. By this application, the applicant is seeking quashing of the Criminal Case No. 2737 of 2011 filed under Section 420, 467, 468, 471 read with Section 34 of the Indian Penal Code pending before learned Judicial Magistrate First Class, Nagpur.

(2.) The charge-sheet came to be filed against the applicant Nos. 2 to 4 and two others pursuant to the First Information Report No. 157 of 2011 lodged by the applicant No. 1. The applicant No. 1 is the son-in-law of the applicant No. 2 and the applicant Nos. 3 & 4 are brother-in-laws of the applicant No. 1.

(3.) It is the case of the applicants that the family dispute arisen between them has been settled and as such, applicant No. 2 is not interested in prosecuting the criminal case filed pursuant to the First Information Report lodged by him. In support of this fact, individual affidavits of the applicants have been filed which are taken on record.