Kailas S/O. Badrinath Bande And ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 82 Bom

                                    {1}                  CRI.APPLN.2044 OF 2020


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                CRIMINAL APPLICATION NO.2044 OF 2020

 1)       Kailas s/o Badrinath Bande
          Age: 33 years, Occu.: Agri.
          R/o. Padali (Gazipur), Tq.Paithan,
          Dist.Aurangabad.

 2)       Badrinath s/o Sakhahari Bande
          Age: 58 years, Occu.: Agri.
          R/o. As above.

 3)       Sow.Mandabai w/o. Badrinath Bande
          Age: 52 years, Occu.: Household,
          R/o. As above.

 4)       Jagannath s/o. Bhanudas Narwade
          Age: 73 years, Occu.: Agri.
          R/o. As above.

 5)       Sow. Shital w/o. Kalyan Shinde
          Age: 34 years, Occu.: Agri.
          R/o. Mangrul, Tq. & Dist.Aurangabad.

 6)       Sow.Sima w/o. Hari Madke
          Age: 30 years, Occu.: Agri.
          R/o. Gadewadi, Tq.Shevgaon,
          Dist.Ahmednagar.

 7)       Sow.Sudarshana w/o. Shriram Sadare
          Age: 26 years, Occu.: Agri.
          R/o.Gadhejalgaon, Tq. & Dist.
          Aurangabad.                               ..Applicants
                                        (Orig. accused No.1 to 7)

                                  VERSUS

 1)       The State of Maharashtra,
          Through: Police Inspector,
          Police Station, Bidkin, Tq.Paithan,
          Dist.Aurangabad - Gramin.

 2)       Sow.Jayshri w/o. Kailas Bande
          Age: 26 years, Occu.: Household,




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                                       {2}                CRI.APPLN.2044 OF 2020


          R/o.Padali, now R/o. C/o.
          Ram Jagannath Dhepe
          Kaudgaon, Tq.Paithan,
          Dist.Aurangabad.                            ..Respondents
                                            (R.No.2 Orig. complainant)
                                  ...
          Advocate for Applicants : Shri Milind K.Deshpande
              APP for Respondent No.1 : Shri Y.G.Gujrathi
        Advocate for Respondent No.2 : Shri Amol P. Ghule Patil
                                 ...
                                 CORAM :         T.V.NALAWADE &
                                                 M.G.SEWLIKAR, JJ.

DATE: 4th January, 2021

ORAL JUDGMENT:- (Per: T.V.Nalawade J.)

1. Rule. Rule made returnable forthwith. By consent of both

the sides, heard the matter for fnal disposal.

2. Present application is fled for the relief of quashing of

proceeding of R.C.C. No.583 of 2018, presently pending in the

Court of Judicial Magistrate, First Class, Paithan. The case is fled

in FIR No.269 of 2018, registered with Bidkin Police Station,

Bidkin, Aurangabad (Rural), for the ofence punishable under

Sections 498A, 504 read with Section 34 of the Indian Penal

Code.

3. During the course of arguments, the learned counsel for

respondent No.2 - informant and the applicants submitted that

the parties have settled the dispute. A document is produced on

record to show that settlement has taken place.

{3} CRI.APPLN.2044 OF 2020

4. Today, afdavit-in-reply of respondent No.2 - informant

came to be fled, which is to the efect that she has no objection

to grant the relief claimed in the present application. In the

result, the application is allowed. Relief is granted in terms of

prayer clause-'C'. Rule made absolute in those terms.

          ( M.G.SEWLIKAR )                ( T.V.NALAWADE )
               JUDGE                            JUDGE

 SPT