Vitthal Hiraman Karale And Others vs The State Of Maharashtra And ...
2021 Latest Caselaw 3599 Bom

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                      CRIMINAL APPLICATION NO. 269 OF 2021

1.    Vitthal s/o Hiraman Karale
      Age : 65 years, Occ : Agri.,

2.    Ramdas s/o Hiraman Karale
      Age : 57 years, Occ : Agri.,

3.    Ganesh s/o Vitthal Karale
      Age : 35 years, Occu. : Agri.,

4.    Shivaji s/o Ganesh Karale
      Age : 38 years, Occu : Agri.,

5.    Mahadev s/o Kisan Karale
      Age : 46 years, Occu. : Agri.,

6.    Sanjay s/o Ramdas Karale
      Age : 32 years, Occ.: Agri.,

7.    Ashok s/o Vitthal Karale
      Age : 32 years, Occ.: Agri.,

      All R/o. Agadgaon, Tq. Nagar,
      Dist. Ahmednagar                                    .... APPLICANTS

                VERSUS

1.    The State of Maharashtra,
      Through In-charge Officer,
      Nagar Taluka Police Station, Nagar,
      Tq. Nagar, Dist. Ahmednagar.

2.    Laxman s/o Umaji Borude
      Age : 65 years, Occu : Agri.,
      R/o. Agadgaon, Tq. Nagar,
      Dist. Ahmednagar
                  .                                       ... RESPONDENTS

Shri. Abhijeet P. Avhad, Advocate for the applicants
Shri. R. B. Bagul, APP for the respondent/State
Shri. A. G. Ambetkar, Advocate for respondent No. 2.

                                       CORAM : T. V. NALAWADE &
                                               M. G. SEWLIKAR, JJ.

DATED : 25-02-2021

ORAL JUDGMENT (PER : T. V. NALAWADE, J.) :-

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1. Rule. Rule made returnable forthwith, heard finally with the

consent of the parties for final disposal.

2. Present proceeding is filed for relief of quashing of Crime No.

1130/2020 registered with Nagar Taluka Police Station, Tq. Nagar, District

Ahmednagar for the offences punishable under Sections 327, 323, 504, 506

read with Section 34 of the Indian Penal Code and under Sections 3(1)(r)(s) of

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. The

crime is registered on the basis of report given by respondent No. 2. During

arguments learned counsels of the applicants and respondent No. 2 submitted

that the parties have settled the dispute. They have some dispute of civil

nature and civil suit is also pending between them. Today this Court granted

relief to them in Criminal Application No. 255 of 2021. They have decided to

settle the dispute and they want to live together a peaceful life.

3. In view of this circumstances, this Court hold that relief needs to

be granted. Respondent No. 2 has no objection to grant such relief and such

affidavit-in-reply is filed. So the application is allowed. Relief is granted in

terms of prayer clause ( B).

4. Rule made absolute in those terms.

[M. G. SEWLIKAR, J.]                                    [T. V. NALAWADE , J.]



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