NESS NUSLI WADIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner, learned APP for the Respondent-State and the learned counsel for Respondent No. 2.

(2.) The petition is filed seeking to quash and set aside the proceedings of criminal case bearing CC No.139/PW/2018 pending on the file of learned Additional Chief Metropolitan Magistrate, 8th Court, Esplanade, Mumbai. The said case is an offshoot of the FIR registered with Marin Drive Police Station bearing CR. No. 70 of 2014 for the offence punishable under Sec. 354, 504, 506 and 509 of the Indian Penal Code, 1860 at the instance of Respondent No. 2.

(3.) The learned Counsel appearing for the respective parties submitted that during the pendency of above criminal proceedings, with the help and intervention of friends and well-wishers, the parties have amicably settled their differences by way of mutual settlement and pursuant to the understanding arrived at between them, present application petition is filed for quashing the above criminal proceedings, by consent of Respondent No. 2. Respondent No. 2 has accordingly filed an affidavit dtd. 1/8/2018 wherein she has given no objection to quash the subject criminal proceeding. Both the Petitioner and Respondent No. 2 are personally prsent in the Court. On specific query, they stated that they have gone through the petition and affidavit and have understood the contents thereof.