Mr. Rajesh S/O Narayanrao ... vs State Of Mah. Thr. Pso, Ps, ...
2021 Latest Caselaw 17983 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR

                       Criminal Application (APL) No.1397/2021
                              (Rajesh and another V State of Maharashtra)
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                        Court's or Judge's Orders
or directions and Registrar's orders.
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                   Mr. P.K. Bezalwar, Adv for applicant no.1..
                   Mr. Doifode, APP for State.
                   Mr. Anant Zargar, adv for applicant no.2.


                             CORAM : M.S. SONAK & PUSHPA V. GANEDIWALA, JJ.

DATE : 23-12-2021.

Heard.

2. Both the applicant are present in the Court and the

applicant no.2 is also represented by Mr. Anant Zargar,

Advocate. Learned Advocate Anant Zargar confirms that the

applicant no.2 no longer wises to pursue the FIR lodged by him.

3. This is joint application for quashing of FIR dated

05-10-2021 in Crime No.570/2021 for offence punishable under

Sections 380, 427,448, 454, 457 of the Indian Panel Code.

4. Having regard to the allegations made, we think that

the same mostly personal to the applicant no.2 i.e complainant in

this case. Both the parties have filed affidavit before us in which

they have stated that they have sorted out the dispute amongst

themselves and the applicant no.2 does not wish the pursue his

complaint. Applicant no.2 has stated that he has no objection to

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the quashing of the impugned FIR.

5. Since the parities have settled the dispute among

themselves amicably, as per the judgment of Hon'ble Supreme

Court in the case of Narinder Singh and others vs State of Punjab

and another reported in (2014) 6 SCC 466, we see no difficulty in

allowing this petition and quashing the impugned FIR. This shall

however be subject to the applicants paying costs of Rs. 10,000/- to

the Legal services Sub Committed Nagpur within a period of three

weeks from today. Proof of the payment/receipt shall be produced

in this case by the applicants and only thereafter the order of

quashing will take effect.

6. The petition is disposed of in the aforesaid terms.

(Pushpa V. Ganediwala, J.) (M.S. Sonak, J.)

Deshmukh