KARTICK AGARWALA 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 Criminal Application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seeks the quashing of FIR No. 335 of 2018, dtd. 20/6/2018, registered against him at Kandivali Police Station, at the instance of Respondent No.2 for the offences punishable under Ss. 406 and 420 of the Indian Penal Code. Quashing is sought on the premise that the parties have amicably settled their dispute.