AHFAZ AHMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Taken up for final disposal forthwith by consent of parties.

(2.) Applicant no. 1 is an accused in Crime No. 214/2019 registered with Police Station, Nagpuri Gate, Amravati for the offences punishable under Sections 384, 387, 341 and Section 506 of the Indian Penal Code while applicant no. 2 is the informant who had lodged the complaint against applicant no. 1. Now, both of them have settled their dispute out of the Court. According to them, the whole dispute had arisen due to some misunderstanding in between them.

(3.) Both the applicants are personally present in the Court and they have been identified by their counsel. They say that the complaint has been filed in this case on exaggerated narration of the version by applicant no. 2 and the exaggeration is the result of anger that applicant no. 2 had at that time against applicant no. 1.