Shivam Suraj Kapoor vs The State Of Mah. Thr. Pso Ps ...
2023 Latest Caselaw 2706 Bom

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

              CRIMINAL APPLICATION (APL) NO. 1653 OF 2022
                                 Shivam Suraj Kapoor
                                          Vs.
        State of Maharashtra, Thru. PSO PS Durgapur, Dist. Chandrapur and anr.
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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. A.A. Dhawas, Advocate for applicant.
                            Mr. N.R. Rode, APP for respondent No.1.
                            Mr. A.D. Ramteke, Advocate for respondent No.2.

                                         CORAM         : VINAY JOSHI, AND
                                                         BHARAT P. DESHPANDE, JJ.

                                         DATE          : 20.03.2023.


                                         Heard.

2. The informant lady is present before us. She has been identified by her Advocate Mr. Anil Dhawas. She has also filed written submission/reply stating that the matter is settled amicably and she do not want to prosecute the criminal case. It is stated that she has filed FIR under misunderstanding, anger and therefore, it may be quashed. She has also filed a notarized affidavit in support of her stand that she has no objection to quash the FIR. We have verified reply and contents of the affidavit from the

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2/2 10.apl1653.2022

informant lady to whom she agreed and requested to quash the FIR.

3. At the instance, the report lodged by the informant dated 04.11.2019, crime was registered for the offence punishable under Sections 376, 417 and 507 of the Indian Penal Code. The applicant is principally facing a prosecution for the offence of rape.

4. Having regard to said fact, learned counsel for the applicant submits that besides settlement on merits also he has a good case. He seeks time to cite some judgments.

5. Stand over to 30.03.2023.

                                       JUDGE                        JUDGE




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