SAHIBI ALAM MUSTAQ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel appearing for the applicant, learned A.P.P. for the State and learned Counsel for respondent No.2.

(2.) THIS is an application for quashing the complaint which was numbered as 153/P/2003 which is now re-numbered as 1154/P/2005. This application is filed for quashing the said complaint. An application was filed in the trial Court on behalf of the applicant and the original complainant under section 320 of the Criminal Procedure Code for compounding the case with permission of the Court. The said application was however rejected on the ground that offences under sections 457 and 381 are not compoundable offences. In the present application, the respondent No.2 has filed an affidavit in which he has stated that he has no objection if complaint is quashed as parties have settled their dispute out of Court. Both, the applicant and respondent No.2 are present in Court. Learned A.P.P submits that 2 other accused are absconding and that certain properties are still not recovered.

(3.) IN the present case, the objection raised by the learned A.P.P. cannot be accepted for the simple reason that the complainant has no objection and parties have settled their dispute out of Court. In view of the affidavit filed by respondent No.2, the complaint pending in the Court of Metropolitan Magistrate, 5th Court, Bhoiwada, being Criminal Case No. 1154/P/2005 under section 457 and 380 of the I.P.C. is quashed and set aside. Application is allowed in the above terms. Affidavit filed by respondent No.2 is taken on record.