KAUSAR USMAN NADAF Vs. SHAHINKAYYUMNADAF

JUDGEMENT

(1.) Heard learned Counsel, for the parties.

(2.) Rule. The Rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.

(3.) By this petition, the Petitioners seek to quash the FIR No.222 of 2017 lodged with Miraj City Police Station, Miraj, District-Sangli, at the instance of Respondent No.1/original Complainant, for the alleged offences punishable under Ss. 498-A, 313 504, 506 r/w 34 of the Indian Penal Code. Quashing is sought on the premise that the parties have amicably settled their dispute and that Respondent No.1 has no objection to the quashing of the impugned FIR.