SAMBHAJI KHOPADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The Rule is made returnable immediately, with the consent of and at the request of the learned counsel for the parties.

(3.) The Petitioners have filed this Criminal Writ Petition under Articles 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, to quash FIR No. 93 of 2016 dtd. 25/5/2016, registered with Samarth Police Station, Pune, for the offences punishable under Ss. 420 of the Indian Penal Code and Ss. 63 and 69 of the Copyright Act, 1957. The petitioners seek quashing on the ground that they have amicably settled their dispute.