DEEPAK PRAKASH JAWALEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners are seeking quashing by consent of Crime No.1394/2021 registered on 10/11/2021 for offences punishable u/ss 394, 397, 279, 427, 34, of IPC and Sec. 184 of the Motor Vehicles Act, 1988, for which they are already chargesheeted.

(2.) Case of the petitioners/accused is, they are employed with the complainant who is in the business of gold trading. According to learned Counsel, the petitioners had such differences with the complainant who, was also employed by their Master which, has resulted into altercation which led to filing of the complaint in question.

(3.) The complainant and the owner of the gold which was robbed in the case in hand, are present before the Court and tendered consent affidavits. The affidavits of the complainant and the owner of the gold is taken on record. Said parties are identified through their Counsel. Identity Cards of both, have been verified by the learned APP. Both the persons, who is complainant and the Master, admits to the fact of extending consent for quashing. The fact remains that the allegations against the petitioners pertaining to the act of robbery and the act of the complainant has led to law setting in motion thereby burdening the public exchequer of carrying out the investigation out of their own deed/acts.