VINAYA SHRIKANT BANSOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule returnable forthwith. By consent heard finally.

(2.) The petitioners in both these petitions are practising Advocates in the Court at Gangapur, District Aurangabad. Both petitioners filed criminal complaints to Police Station, Gangapur, against each other which came to be registered as Crime/FIR No. I-66/2013 under sections 143, 147, 149, 294, 384, 504, 506 of the Indian Penal Code and Crime/FIR No. II 18/2013 under sections 509, 504, 506 of the Indian Penal Code.

(3.) Both the petitioners have filed affidavits and expressed desire to get these complaints quashed as they have settled the matter amicably.