Bombay High Court
Pramod S/O Kisan Khade And 4 Others vs State Of Maharashtra, Thr. Police ... on 27 January, 2021
Bench: Z.A. Haq, Amit B. Borkar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CRIMINAL APPLICATION (APL) NO.134 OF 2021
APPLICANTS: 1. Pramod s/o Kisan Khade,
Complainant : Aged about : 31 years,
Occu. : Agri.
Victim : 2. Sau. Kusum W/o Kisan Khade,
Aged about : 65 years,
Occu. Household.
Accused : 3. Vitthal s/o Tatyarao Wagh,
Aged about : 26 years,
Occu. : Agri.
Accused : 4. Gajanan s/o Tatyarao Wagh,
Aged about : 30 years,
Occu. : Agr.
Accused : 5. Sau. Kalpna Vitthal Wagh,
Aged about : 21 years,
Occu. : Household.
All R/o Karli Tq. Distt. Washim.
Mob - 7620063143
VERSUS
NON-APPLICANT : State of Maharashtra,
Through Police Station Officer,
Jaulka, Tq. Malegaon,
Dist. Washim.
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Shri R. L. Kadu, Advocate for applicants.
Shri S. D. Sirpurkar, Additional Public Prosecutor for Non-
applicant-State.
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CORAM: Z.A. HAQ & AMIT B. BORKAR, JJ.
DATED : 27/01/2021.
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ORAL JUDGMENT : (PER : AMIT B. BORKAR, J.)
1. Heard.
2. Rule. Rule made returnable forthwith.
3. This is a joint application filed by the Informant,
Victim and the accused under Section 482 of the Code of Criminal
Procedure for quashing of the First Information Report No.9/2021
registered with the non-applicant No.1 - Police Station for the
offences punishable under Sections 324, 323, 504 and 506 r/w
Section 34 of the Indian Penal Code.
4. The First Information Report came to be registered
against the applicant Nos.3 to 5 with the accusation that the
applicant Nos.3 to 5 assaulted the applicant No.2 with the rod of
axe resulting in injury to the applicant No.2. During pendency of
the investigation, the Informant, Victim and the accused have
settled their dispute amicably and have therefore, filed the present
application for quashing of First Information Report. It has been
stated in the application that the First Information Report came to
be registered due to misunderstanding between the applicant
Nos.1 and 2 and the applicant Nos.3 to 5. It has been stated that
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the investigation is at the initial stage and to maintain peace and
harmony between the family, they have settled their dispute.
5. We have carefully considered the contents of First
Information Report. From the allegations in the First Information
Report, it appears that the allegations are personal in nature.
Since the parties have settled their dispute amicably, the chances
of conviction are bleak. No purpose would be served by continuing
the proceedings. In view of Judgment of Hon'ble Apex Court in the
case of Madan Mohan Abbot Vrs. State of Punjab, reported in
(2008) 4 SCC 582, we are satisfied that First Information Report
No.9/2021 deserves to be quashed and set aside.
6. We, therefore, pass the following order :-
ORDER
I] The First Information Report
No.9/2021 registered with the non-applicant No.1 -
Police Station for the offences punishable under
Sections 324, 323, 504, 506 and 34 of the Indian
Penal Code is quashed and set aside.
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7. Rule is made absolute in the above terms.
JUDGE JUDGE
Choulwar
