Gulshan S/O. Chandrashekhar ... vs State Of Maharashtra Thr. Police ...
2017 Latest Caselaw 9735 Bom

                                                   1                                          jg.apl.803.17.odt


                 THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR.

                CRIMINAL APPLICATION (APL) NO. 803 OF 2017

(1) Gulshan s/o Chandrashekhar Khobragade,
      Aged about : 32 yrs, Occ : Autodriver,
      R/o. Rambagh, Behind Milind Budha Vihar, 
      Near the house of Mr. Mama Sardar, 
      Nagpur, Tah & Dist : Nagpur.

(2) Sau. Swati Anil Gadling, 
      Aged about : 30 yrs, Occ : Housewife,
      R/o : Rambagh, Behind Milind Budha Vihar, 
      Near Khobragade Kirana Shop, 
      Nagpur, Tah & Dist : Nagpur.                                                             ... Applicants

             VERSUS

State of Maharashtra through 
Police Station Officer, Imamwada,
Nagpur, Dist: Nagpur.                                                                        ... Respondent
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Shri N. M. Kolhe, Advocate for the applicant no. 1
Shri M. L. Vairagade, Advocate for the applicant no. 2
Shri N. S. Rao, Additional Public Prosecutor for the respondent
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                                                  CORAM : R. K. DESHPANDE AND
                                                                M. G. GIRATKAR, JJ.

                                                   DATE    : 18/12/2017.


Oral Judgment                 (Per : R. K. Deshpande, J.)

Rule. Heard finally with consent of the learned counsels

appearing for the parties.

2 jg.apl.803.17.odt

2. This is a joint application filed by the complainant and

accused person for quashing the criminal proceeding bearing Regular

Criminal Case No. 1318/2017 arising out of F.I.R. No. 114/2015,

pending before the 9th Joint Civil Judge Junior Division and Judicial

Magistrate First Class, Nagpur for the offence punishable under Section

354 of the Indian Penal Code.

3. The parties have settled the matter and the applicant no. 2

Sau. Swati Gadling who is personally present before the Court and

identified by her counsel makes a statement before the Court that she

does not want to continue with the prosecution. In view of the decision

of Honb'le Apex Court in the case of Narinder Singh and ors. Vs. State

of Punjab and anr. reported in (2014) 6 SCC 466, no purpose will

serve in continuing the matter.

4. In view of the above, the criminal application is allowed by

quashing and setting aside the criminal proceedings in terms of prayer

clause (a) which is reproduced below.

(a) allow the application and quash and set aside the

criminal proceeding bearing Reg. Cri. Case No. 1318/2017,

3 jg.apl.803.17.odt

arising out of F.I.R. No. 114/15, pending before the 9 th Jt.

C. J. Jr. Dn & Judicial Magistrate First Class at Nagpur,

Dist: Nagpur for the offence punishable under Section 354

of I.P.C.

5. Rule is made absolute in aforesaid terms.

                          JUDGE                                         JUDGE

wasnik