Sunil Ramesh Lade vs The State Of Mah. Thr. Pso Ps ...
2023 Latest Caselaw 6904 Bom

Judgment                                                             apl223.22

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



            CRIMINAL APPLICATION [APL] NO. 223 OF 2022.


1.Sunil Ramesh Lede,
Aged about Adult, 35 years,
resident of 38, Nirmal Nagari,
Umrer Road, Shitala Mata Mandir,
Nagpur 440009.

2.Raju Jyoti Prasad Mishra,
Aged about Adult, 39 years,
resident of Ratan Nagar,
Mankapur 440030.                             ...         APPLICANTS.


                                VERSUS

1.State of Maharashtra,
through Police Station Officer,
Hudkeshwar Police Station,
Nagpur.

2.Ravi Dyaneshwar Thakare,
Aged 28 years, resident of Plot
No.63, Jaidurga Nagar, MB Town,
Zingabai Takli, Nagpur.                ...         NON-APPLICANTS.


                        ---------------------------------
                 Mr. S.Z. Qazi, Advocate for Applicants.
         Mr. V.A. Thakare, A.P.P. for Non-applicant No.1-State.
            Mr. P. Kumar, Advocate for Non-applicant No.2.
                        ----------------------------------

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 Judgment                                                                 apl223.22

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                                CORAM : VINAY JOSHI AND
                                           VALMIKI SA MENEZES, JJ.

DATE : JULY 12, 2023.

ORAL JUDGMENT (PER VINAY JOSHI, J.) :

Heard.

Admit. By consent of the learned Counsel for the parties,

Criminal Application is taken up for final disposal.

2. Applicants are seeking to quash the first information

report bearing Crime No.923/2021 registered with Hudkeshwar

Police Station, Nagpur, for the offence punishable under Sections

166, 166A, 167, 182, 211 and 218 of the Indian Penal Code, on

account of settlement between the parties.

3. It is submitted that there was land transaction in between

applicant and father and uncle of the informant. In said relation a

dispute arose which led to the registration of a crime. During the

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Judgment apl223.22

pendency of the investigation, the parties have amicably settled the

dispute. The land which was agreed to be sold to applicants was by

the time sold by registered sale deed. The parties have filed on

record a joint application /affidavit about the settlement. It is stated

that due to settlement of dispute, the informant do not wish to

prosecute the criminal case.

4. The non-applicant no.2/informant is present in the Court

and is identified by his Advocate. The informant has produced

original pan card for perusal of the Court. He is directed to place self

attested xerox copy of pan card on record. The informant has stated

that the dispute was finally settled and therefore, he do not wish to

prosecute the criminal case.

5. There was an agreement to sale in between the parties.

Initially the matter was not worked out, therefore, a Suit for specific

performance was filed. Both sides have made allegations against

each other in respect of the concerned land dispute. The dispute is

certainly of private nature arising out of a land transaction, which

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cannot be termed as against the society or heinous one.

6. At this juncture, we brought to the notice of parties that

the offence is of a private nature, however, due to registration of the

crime, police machinery was required to investigate into the matter.

Upon this, the learned Counsel for applicants upon instructions

submits that applicants would deposit an amount of Rs.10,000/-

with the High Court Bar Association, Nagpur towards costs.

7. In view of above, there is no purpose in continuing the

criminal prosecution. Since the matter is settled, the chances of

conviction are remote and bleak. In the circumstances, we proceed

to pass the following order.

ORDER.

[i] Criminal Application is allowed and disposed of.

[ii] The first information report bearing Crime No.923/2021 registered with Hudkeshwar Police Station, Nagpur, for the offence punishable under Sections 166, 166A, 167,

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Judgment apl223.22

182, 211 and 218 of the Indian Penal Code, is hereby quashed and set aside.

[iii] The applicant to deposit an amount of Rs.10,000/- with the High Court Bar Association, Nagpur on or before 19.07.2023. Matter be listed for noting compliance on 20.07.2023.

                    JUDGE                    JUDGE




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