VINOD S/O HANUMANTRAO SURYAWANSHI Vs. STATE OF MAHARASHTRA, THROUGH IN CHARGE OFFICER, POLICE STATION SATARA, AURANGABAD, DIST AURANGABAD

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) This Petition under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code is filed praying therein to quash and set aside the First Information Report vide Crime No.135/2017 registered with Satara Police Station, Aurangabad, for the offence punishable under Sections 354, 323, 504, 506 r/w. 34 of the Indian Penal Code.

(3.) Pursuant to the notices issued to the respondents, respondent no.2 has filed affidavit. It is stated in the said affidavit that, the FIR has been lodged against the petitioner including other 30 persons only due to misconception or misunderstanding between the parties. Respondent no.2 and the petitioner are neighbourers as well as they have adjacent houses and due to some temperamental disturbances between the parties, the FIR has been lodged. Upon careful perusal of the affidavit, it appears that, the petitioner and other accused and also respondent no.2 have agreed to live happily and peacefully in future, and further the petitioner has given assurance that, henceforth he will not cause any disturbance or annoyance to respondent no.2, and her family or other adjoining neighbourers residing in the vicinity, it is prayed that the FIR may be quashed.