DNYANESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Application has been filed for quashing the proceedings in S.C. No. 55 of 2023, pending before the learned Additional Sessions Judge, Latur, arising out of the First Information Report (for short "the FIR") vide Crime No. 40 of 2023, registered with Police Station, Ausa, Taluka-Ausa, DistrictLatur for the offence punishable under Ss. 376-D, 366, 354-A, 323, 506 read with Sec. 34 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Thombre for applicants, learned APP Ms. Gour for respondent No.1 - State and learned Advocate Mr. Pathade for respondent No.2

(3.) Learned Advocate for the applicants as well as respondent No.2 submits that now there is a compromise between respondent No.2 and the applicants. Affidavit has been filed by respondent No.2 - informant stating that the applicants and respondent No.2 are close friends and having friendly relations since long but due to misunderstanding she had filed the FIR. The compromise has taken place with the intervention of relatives and elderly persons from the society. They have decided to end the dispute and maintain good relations between them and on that count they prayed for quashment of the proceedings and the FIR.