VASANT VIRA NAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Advocates for respective parties, taken up for final hearing.

(2.) By this Petition under Article 226 of the Constitution of India the Petitioners, accused in CR No. 182 of 2025, dtd. 8/4/2025, registered with Agripada Police Station, Mumbai, for the offence punishable under Ss. 465, 467, 468, 471, 420 read with 34 of Indian Penal Code, are seeking relief of quashing of the said crime with the consent of Respondent No.2, the informant.

(3.) Learned Advocate for Petitioners submitted that, during the ongoing investigation the Petitioners and Respondent No.2 have amicably settled their disputes and differences and the Respondent No.2 has given his consent for quashing of the crime in-question. He therefore prayed that, the said crime may be quashed with the consent of Respondent No.2.