JEEVAN DODHU BAVISKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Counsel for the Applicants and the Respondent No. 2 have stated that the matter has been amicably settled. The Respondent No. 2 has filed his affidavit giving no objection to quash the first information report. Since the offence is punishable under Sec. 306 of IPC, which is not of private nature, we are not inclined to quash the proceedings with consent.

(2.) With consent of the parties, matter is heard finally at the stage of admission.

(3.) This is an application under Sec. 482 of Cr.P.C. to quash the first information report bearing Crime No. 326/2022 dtd. 18/9/2022 registered at Police Station, Parola, Dist. Jalgaon for the offence punishable under Sec. 306 read with Sec. 34 of the Indian Penal Code.