GANESH Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard both sides.

(2.) Mr.Chatterji, learned counsel for respondent no.2 - complainant, tenders an affidavit sworn by respondent no.2 - complainant, along with photocopy of the settlement agreement the complainant and present appellant/accused. The same are accepted on record and collectively marked as "X" for the purpose of identification.

(3.) The affidavit of respondent no.2/complainant - Jyoti w/o. Ganesh Joshi i.e. wife of present appellant, would reveal that during pendency of present appeal, the appellant and the complainant have settled the dispute between them and the complainant wants that the appellant be "released from the offences".