MANISHA ROBIN PAUL Vs. SENIOR POLICE INSPECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the learned counsel for the parties.

(2.) On the basis of the complaint filed by Respondent No.3 with Indiranagar Police Station, Nashik, offences punishable under Ss. 420, 423, 504 and 506 read with Sec. 34 of the Indian Penal Code came to be registered against Petitioner No.1 and one of the other accused persons who was deceased Petitioner No.2. Now the petition filed by Petitioner No.2 has abated on account of her death. However, it appears that during pendency of this petition, the original complainant i.e. Respondent No.3. had amicably settled his dispute with both the petitioners and that was an out of Court settlement. Respondent No.3 has also filed his affidavit dtd. 9/5/2013 endorsing to his reaching a settlement with both the petitioners and his giving no objection to quash the FIR.

(3.) As there has been an out of Court settlement between the parties, this Court inquired with Petitioner No.1 and also Respondent No.3, the complainant to verify the facts of the case and as to whether or not the settlement between the parties was voluntary in nature.