KARTIK SATISH PINGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to amend to incorporate criminal case number in prayer clauses granted. Amendment to be carried out forthwith and in any event, during the course of the day.

(2.) By the present Petition, under Article 226 of the Constitution of India and under Sec. 482 of the Criminal Procedure Code, 1973, Petitioner-accused in R.C.C. No. 2977 of 2022 pending on the file of 11th Jt. C.J.J.D. and J.M.F.C., Pune arising out of C.R.No. 51 of 2022 registered with Alankar Police Station, Pune City under Ss. 354-D, 507 of IPC and under Sec. 67 of the Information Technology Act, 2000 has prayed for quashing of the said case with consent of Respondent No.2, the victim.

(3.) Learned Advocate for Petitioner submitted that, Petitioner and Respondent No.2 were having love affair which can be clearly seen from the perusal of the F.I.R. That, when their relations were strained, Respondent No.2 filed the present crime. He submitted that, Petitioner and Respondent No.2 have resolved their disputes and differences and Respondent No.2 has given her consent for quashing the said crime.