LAWS(BOM)-2023-9-357

TUSHAR Vs. STATE OF MAHARASHTRA

Decided On September 04, 2023
TUSHAR Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Admit. Heard finally with the consent of learned counsel appearing for the parties.

(2.) This is an application seeking to quash FIR as well as charge sheet arising out of Crime No.0031/2022 registered for the offences punishable under Ss. 498-A, 504, 506, r/w Sec. 34 of the Indian Penal Code and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961 on account of settlement.

(3.) The related FIR has been filed by the respondent No.2 - wife on account of alleged matrimonial harassment. Though the investigation is complete, however, with the aid and intervention of the relatives, the parties have mutually settled the dispute. It was agreed that both shall withdraw all the allegations, pending cases and reside together. A copy of Settlement Deed has been filed. The informant - wife has filed her affidavit stating about the settlement and non-inclination to go on with the prosecution.