NEHA VIJAY GORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners seek quashing of the First Information Report (FIR) being C.R. No.I-10 of 2022, registered with Thane Nagar Police Station, Thane for the alleged offences punishable under Ss. 420, 409 read with Sec. 34 of the Indian Penal Code, 1860. The quashing is sought on the premise that the Petitioners and the Respondent No.2 have amicably settled the dispute during the course of the hearing of the anticipatory bail application of the Petitioners.

(2.) During the hearing of the anticipatory bail application of the Petitioners, consent terms came to be executed between the Petitioners and the Respondent No.2. The FIR has been registered against the Petitioners and one Roshan Manoharrao Wandare, however, the dispute has been amicably settled between the Petitioners and the Respondent no.2 and, as such, quashing is sought qua the Petitioners.

(3.) From perusal of the FIR, it appears that the Respondent No.2 had parted with a sum of Rs.68,33,433.00 for the purpose of purchase of vehicle, which vehicle was not delivered to the Petitioners leading to registration of the FIR. The consent terms record that sum of Rs.68,33,433.00 has been deposited by the Petitioners in this Court during the hearing of the anticipatory bail application being Anticipatory Bail Application No.1546 of 2022.