Bombay High Court
Sayyed Ansar Sayyed Yunus(Husband) vs State Of Mah. Thr. Pso Ps Nagpuri Gate ... on 24 October, 2024
Author: Vinay Joshi
Bench: Vinay Joshi
2024:BHC-NAG:12119-DB
Judgment apl11623.23
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY :
NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION [APL] No. 1623/2023.
1.Sayyed Ansar Sayyed Yunus,
Aged about 40 years, Occupation Labour,
2.Hasrat Be Sayyed Yunus,
Aged about 57 years, Occupation Household,
3.Sayyed Yunus Sayyed Kalu,
Aged about 68 years, Occupation Shopkeeper,
4.Sayyed Irshad Sayyed Yunus,
Aged about 34 years, Occupation Carpenter,
5.Syd. Shaizad Syd Yunus,
Aged about 37 years, Occupation Labour,
6.Sayyed Nisar Sayyed Yunus,
Aged about 39 years, Occupation Labour,
Nos. 1 to 6 resident of Noor Nagar No.2,
in front of D.Ed. College, Amravati,
Tq. and District Amravati.
7.Shahnaz Be Rahim Uddin,
Aged about 42 years, Occupation Household,
resident of Post Manbha, Tq. Karanja Lad,
District Washim.
8.Samina Be Kalim Khan,
Aged about 41 years, Occupation Household,
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Judgment apl11623.23
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resident of Daryapur, Tq. Daryapur,
District Amravati.
9.Shiba Pravin Kalim Khan,
Aged about 40 years, Occupation Household,
resident of Gulista Nagar, Amravati
District Amravati.
10.Hasina Parvin Irfan Khan,
Aged about 37 years, Occupation Household,
resident of Talabpura, Nagpuri Gate,
Amravati, Tq. And District Amravati.
11.Shabham Pravin Abdul Wasim,
Aged about 30 years, Occupation Household,
resident of Maulana Aazad Nagar, Amravati
Tq. and District Amravati. ... APPLICANTS.
VERSUS
1.State of Maharashtra,
through Police Station Officer,
P.S. Nagpuri Gate,
District Amravati.
2.Nagma A. Jamjam Sayyed Ansar,
Aged about 34 years, Occupation Household,
c/o. Mohammad Mohiyoddin
Sheikh, resident of Mangalwara, Karanja
Lad, Tq. Karanja, District Washim. ... NON-APPLICANTS.
---------------------------------
Mr. S.B. Gandhe, Advocate for Applicants.
Mr. A.M. Ghogare, A.P.P. for Non-applicant No.1.
Mr. A.M. Haque, Advocate for Non-applicant No.2.
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Rgd.
Judgment apl11623.23
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CORAM : VINAY JOSHI AND
ABHAY J. MANTRI, JJ.
DATE : OCTOBER 24, 2024.
ORAL JUDGMENT (PER VINAY JOSHI, J.) :
Heard. Admit.
By consent of the learned Counsel appearing for the
parties, the matter is taken up for final disposal.
2. This is an application seeking to quash the criminal
prosecution bearing Regular Criminal Case No.1507/2021 pending
on the file of the Judicial Magistrate First Class, Court No.11,
Amravati arising out of first information report bearing Crime
No.124/2021 registered with Nagpuri Gate Police Station, Amravati
for the offence punishable under Section 498-A read with Section 34
of the Indian Penal Code, on account of settlement.
3. It is a matrimonial dispute which we have referred for
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Judgment apl11623.23
mediation. The parties have settled the dispute before the learned
Mediator of which report has been submitted that the mediation
turned to be successful. The terms of settlement have been
incorporated by way of executing an agreement of which copy is
produced on record.
4. The informant is personally present before us and is
identified by her Advocate. She has agreed that she has received the
agreed sum and has no objection to quash the proceedings. In view of
above, Criminal Application is allowed and disposed of. The Regular
Criminal Case No.1507/2021 pending on the file of the Judicial
Magistrate First Class, Court No.11, Amravati arising out of first
information report bearing Crime No.124/2021 registered with
Nagpuri Gate Police Station, Amravati for the offence punishable
under Section 498-A read with Section 34 of the Indian Penal Code,
is hereby quashed and set aside.
JUDGE JUDGE
Rgd.
Signed by: R.G. Dhuriya (RGD)
Designation: PS To Honourable Judge
Date: 25/10/2024 16:32:31
