RIYAZ MUNAWAR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is seeking quashing of Crime No.135/2021 for which offence came to be registered on 13/4/2021 for offence punishable u/ss 142, 143, 147, 149, 324, 323, 504 and 506 of IPC .

(2.) Genesis of the offence registered against the petitioners is that there was a fight between the petitioners and the complainant over playing badminton at about 00.15 on 13/4/2021 and the assault made on the complainant. The complainant is present in the Court and is identified by his Lawyer and the Police Officer who is also present in the Court. Complainant has tendered an affidavit thereby extending consent for quashing the FIR.

(3.) It appears that the petitioner and respondent-complainant are neighbours. To maintain cordial relationship in future, they have decided to settle the matter amicably and as such, Complainant has extended consent for quashing of the FIR.