MRUNALI MUNESH LILHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. The criminal application is heard finally with the consent of the learned counsel for the parties. By this application filed under Section 482 of the Criminal Procedure Code, the applicants seek quashing of criminal proceedings in Criminal Case Nos. 176 of 2008 and Charge Sheet No. 72/2008 and Cri. Case No. 140/2008 pending before Judicial Magistrate First Class Amgaon. The said case has been filed against the applicants 2 to 5 pursuant to First Information Report filed by applicant No. 1.

(2.) Applicant No. 1 is the wife of applicant No. 2 and applicant Nos. 3 to 5 are close relations of applicant No. 2.

(3.) It is the case of the applicants that applicants No. 1 and 2 have been divorced pursuant to compromise filed before the Family Court and they have also filed consent terms. It is, therefore the case of the applicants that Criminal Case Nos. 176 of 2008 and Chargesheet No. 72/2008 and Cri. Case No. 140/2008 be quashed. It has been further stated in the consent terms filed before Family Court that an amount of Rs. 2,50,000/- would be paid by applicant No. 2 to applicant No. 1. It has been stated by applicant No. I that an amount of Rs. 2.40,000/- has been already paid by applicant No. 2 to applicant No. 1. The applicant No. 2 undertakes to this Court to pay balance amount of Rs. 10,000/- in terms of the consent terms filed, within a period of two weeks. The undertaking is accepted. The applicant No. 2 shall pay additional costs of Rs. 5000/- to the applicant No. 1 within a period of two weeks.