VINAY SHRICHAND RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith, and by consent of learned Counsel for the parties, the matter is taken up for final disposal.

(2.) The applicants in Criminal Application No.355/2025 are seeking quashment of First Information Report No.413/2024 registered with Mankapur Police Station, Nagpur for the offence punishable under Ss. 498(A), 323, 504, 506 read with Sec. 34 of the Indian Penal Code.

(3.) This Court vide order dtd. 07/05/2025 passed in Criminal Application No.355/2025 referred the matter for Mediation. The parties appeared before the learned Mediator and have settled the dispute. The report of Mediator to that effect is on record. The settlement terms are signed by the parties, their counsel, as also the Mediator. Thus, the dispute has been amicably settled between the parties. The applicant No.1 [husband] Vinay and the non-applicant no.2 [wife] Rajani are personally present before the Court and they are identified by their respective Counsel.