MOHD. BABLU KASIRUDDIN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioner, the learned Counsel appearing for the Respondent No. 2 and the learned APP for the State. Petition is filed for quashing FIR bearing CR. No. 445 of 2017 registered with Dindoshi Police Station at the instance of Respondent No. 2 for the offence punishable under Section 376(2) (n) of the Indian Penal Code, 1860.

(2.) The learned Counsel appearing for the respective parties submitted that during the pendency of investigation into subject FIR the parties amicably settled their differences by way of mutual settlement and pursuant to the understanding arrived at between them, present petition is filed for quashing the above FIR, by consent of Respondent No. 2.

(3.) Mr. Patil, the learned APP opposed this petition on the ground that offence alleged against the Petitioner is a serious one and it is an offence against society.