ARMAAN KOHLI Vs. NEERU RANDHWA AND ANR.

JUDGEMENT

(1.) The above Writ Petition has been filed by the Petitioner for quashing and setting aside of the FIR bearing C.R. No.326 of 2018 dated 03/06/2018 registered with the Santacruz Police Station for the offences punishable under Sections 323, 326, 504 and 506 of the Indian Penal Code.

(2.) The first informant is the Respondent No.1 herein and the lodgment of the said FIR is a fall out of the relationship in which the Petitioner and the Respondent No.1 were in. The Petitioner is presently incarcerated in Arthur Road Jail in view of his arrest after the said FIR was lodged and he is presently in magisterial custody.

(3.) The Respondent No. 1 herein has filed an affidavit dated 06/06/2018 affirmed before Ravinder Singh Dhall, Advocate & Notary, Greater Mumbai and bears notarial registration No.248 dated 06/06/2018. The said affidavit is in the nature of a consent affidavit filed by the Respondent No.1 who is the first informant thereby giving her consent for quashing the FIR being C.R. No.326 of 2018. The said consent which appears in paragraph 5 of the said affidavit is prefaced by facts relating to the settlement arrived at between the Petitioner and the Respondent No.1 on account of the intervention of the relatives of the Petitioner and mutual friends. It is stated in the said affidavit that as a result of the said settlement the Petitioner has paid an amount of Rs. 50,00,000/- (Rupees Fifty Lakhs) to the Respondent No.1 in full and final settlement of their disputes.