PADMANABHAN GANPAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the Petitioners seek to quash and set aside the FIR, bearing C.R. No.444 of 2022, registered with Malad Police Station, Mumbai, against the Petitioners, for the alleged offences punishable under Ss. 420, 467, 468, 471 r/w 34 of the Indian Penal Code . Quashing is sought on the premise that the matter has been amicably settled between the Petitioners and the Respondent No.3-Complainant.

(2.) Learned Counsel appearing for the Petitioners submits that the dispute between the parties was in respect of the room, being room no.62, in Jai Santoshi Chawl, Malad West, Mumbai, and allegation is made as regards the forging of the signature of the Respondent No.3 so as to show that the sale agreement has been entered between the Petitioners and Respondent No.3. He would further submit that possession of the said room, i.e. room no.62, has been restored to the original owner Shri Annadurai Padyachi and, as such, no purpose would be achieved in continuing the legal proceedings.

(3.) Learned Counsel appearing for the Respondent No.3 does not dispute this position that the parties have amicably settled the dispute. He has invited attention of this Court to the consent affidavit dtd. 7/5/2022 filed by the Respondent No.3 extending her consent to quashing of the FIR, bearing C.R. No.444 of 2022.