BAPURAO @ DATTATRAYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application is filed for quashing the First Information Report bearing Crime No.214/2015, registered at Police Station Kaij, Tq Kaij, District Beed, for the offences punishable 354, 354A (i) of the Indian Penal Code, under sections 3(1)(xi) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, so also, under sections 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Mr Salunke, the learned counsel for the applicant submits that, the parties have amicably settled the matter. The complaint was filed because of misunderstanding. The father, mother and uncle of the respondent no.2 have filed affidavit suggesting that there were differences and dispute between the applicant and respondents No.3 and 4 and the same are settled and now they do not have any grievance against the present applicant. Respondent no.2 is also present before the court and also accepts the same fact. With a view to maintain cordial relations, they have settled the matter. The applicant and respondents reside in the same village. The complaint seems to have been filed out of misunderstanding as is clear from the affidavits filed on record. The respondents No. 3 and 4 so also the mother of respondent no. 2 are present before the Court. They admit the contents of the affidavit. They are identified by their Advocate Mr. Wakure.

(3.) Considering all the aforesaid aspects of the matter, we accept the same.