MUMTAZ ALI TAYYEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel for the parties. The applicants have approached this Court jointly for quashing and setting aside the first information report registered at the instance of applicant No. 2.

(2.) Applicant No. 1 and applicant No. 2 are known to each other. Both of them are gainful employees in different Banks. Applicant No. 2 has lodged first information report on 14/3/2014 alleging therein that applicant No. 1 had telephoned her and thereafter came to her house, though she refused to do so. It is further stated that there was some altercation between them and applicant No. 1 abused applicant No. 2.

(3.) The parties have now arrived at a settlement and have decided that they shall sever all relations with each other.