MOHSIN MUSHTAQ KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant apprehends his arrest in C.R.No.329/2023 registered with Oshiwara Police Station, Mumbai initially for offences punishable under Sec. 323, 354, 504, 506, 509 r/w. 34 of the Indian Penal Code . It is stated that subsequently offences under Sec. 406 and 420 have been added.

(2.) Learned counsel for the Applicant and learned APP states that during the pendency of this Application, the Applicant as well as the Respondent No.2/first informant have settled the dispute amicably.

(3.) Parties are present before the Court. They have stated that the Consent Terms are agreeable to them. Hence, Consent Terms are taken on record and marked as 'X' for identification. Since the dispute is settled amicably and the Respondent No.2 has given her consent to quash the FIR qua the Applicant, in my considered view, this is a fit case to exercise discretion under Sec. 438 of Cr.P.C. Hence, the Application is allowed on the following terms and conditions :-