SWATI PRADEEP GOSWAMI Vs. STATEOF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties. Shri Parihar, learned Additional Public prosecutor waives notice on behalf of the respondent No. 1 and Shri P. B. Rathi, learned Counsel waives notice on behalf of the respondent Nos. 2 to 5.

(2.) By way of present application, the applicant is seeking quashing of the criminal proceedings registered vide Criminal Case No. 455 of 2002, the proceedings have been initiated by the present applicant against the respondent Nos. 2 to 5 by a complaint with the Police Station, Ambazari, nagpur for the offence punishable under Sections 498-A, 420, 494, 495 and 506 (B) ,

(3.) In the present application, the applicant has stated that the proceedings were initiated on account of some misunderstanding. It is submitted that the applicants have now settled their dispute and are living together. The applicant, therefore, submits that the applicant is not interested in prosecuting the aforesaid proceedings.