SUNDAR BHANUDAS KHOSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.

(2.) This application is filed praying therein for quashing the F.I.R. i.e. Crime No. 55/2015, registered on 11.6.2015 at Neknoor Police Station, District Beed for the offence punishable under sections 307, 452, 504, 506 read with Sec. 34 of the Indian Penal Code. The applicants have filed this application on the backdrop that the complainant and applicants have amicably settled the dispute and differences between them, with the intervention of elderly persons from the village and also that the applicants and respondent No.2 are close relatives. In pursuance to the notice issued to the respondent No.2, the respondent No.2 has filed the affidavit. The contents of para Nos. 1 to 5 of the said affidavit-in-reply read thus :

(3.) In the light of averments in para Nos. 1 to 5 of the affidavit-in-reply filed by the respondent No.2, the respondent N.2, in para No.6 has prayed for quashing the F.I.R. on the basis of settlement arrived between the applicants and respondent No.2.