RAJENDRA HARMATH SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicant-Original Accused in C.R. No.707 of 2020 dtd. 4/8/2020 registered with Andheri Police Station, Mumbai under Sec. 420 , 376 , 504 and 506 of the Indian Penal Code, culminated into Sessions case No.773 of 2021 and pending on the file of the learned Additional Session Judge, Dindoshi, Borivali, Mumbai, has prayed for quashing of the said crime with the consent of Respondent No.3, the victim.

(2.) Learned Advocate for the Applicant submitted that, Respondent No.3 was aged about 51 years on the date of the lodgement of the present crime. That the relations between Applicant and Respondent No.3 were consensual in nature, between two adult persons. He submitted that, Applicant and Respondent No.2 have now settled the issue amicably and Respondent No.3 is consenting for quashing of the present Crime in question.

(3.) Learned Advocate for Respondent No.3 tendered across the bar an affidavit of Respondent No.3 dated 16 th November 2022 duly affirmed before the Assistant Registrar of this Court. In her affidavit Respondent No.3 has stated that, due to misunderstanding and out of rage she has lodged present crime against the Applicant. That, to put quietus to the matter she has no objection for quashing of the FIR in question and, she is making said statement without coercion, force or threat from anybody.