MOHAMMAD RAFIQUE ANSAR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel, for the parties.

(2.) Rule. The Rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.

(3.) By this petition, the petitioner seeks to quash FIR No.82 of 2002 lodged with Shahu Nagar Police Station, Mumbai, at the instance of Respondent No.2/original Complainant for the alleged offences punishable under Ss. 498-A, 406 r/w 34 of the Indian Penal Code. Quashing is sought on the premise that the parties have amicably settled their dispute and that Respondent No.2 has no objection to the quashing of the same.