Bombay High Court
Mukesh S/O Shrikrishna Mate vs The State Of Maharashtra Rhrough Police ... on 12 September, 2024
Author: Vinay Joshi
Bench: Vinay Joshi
2024:BHC-NAG:10460-DB
1 6.apl.1146.24-J.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO. 1146 OF 2024
Mukesh S/o. Shrikrishna Mate,
Age - 36 yrs. Occupation : Private,
R/o. : Shri Krishna Niwas,
Dhangarpura, Hingna, Nagpur. ... APPLICANT
...VERSUS...
1. State of Maharashtra,
Through Police Station Officer,
Police Station, Hingna,
Hingna, Nagpur City.
2. Abhijeet S/o. Manohar Darvekar,
Age - 40 yrs.
Occupation : Electrical Contractor,
R/o. Plot No.20, Deo Nagar,
Police Station, Bajaj Nagar, Nagpur. ...NON-APPLICANTS
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Mr. A. Ananthakrishanan with Mr. Atharva Dabli, Advocates for Applicant.
Mr. N. H. Joshi, A.P.P. for Non-applicant/State.
Mr. U. J. Deshpande, Advocate for Non-applicant No.2.
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CORAM : VINAY JOSHI AND
MRS.VRUSHALI V. JOSHI, JJ.
DATED :- 12.09.2024
ORAL JUDGMENT (PER : VINAY JOSHI, J.):-
1. Heard.
2. ADMIT. The matter is taken up for final disposal by consent of
learned Counsel appearing for the parties.
2 6.apl.1146.24-J.odt
3. This is an application seeking to quash Criminal Proceedings namely
R.C.C. No.366/2023 arising out of the First Information Report vide Crime
No.333/2023 registered with Police Station Hingna, District Nagpur for the
offences punishable under Sections 324, 323, 504 of the Indian Penal Code
on account of settlement.
4. The informant Abhijeet Manohar Darvekar alleges that at the time of
the occurrence on a public road while he was monitoring electric work,
applicant came in a car and on minor argument, took out a stick and
assaulted the informant at his hands. On account of said incident, the
report is lodged. The parties have mutually settled the dispute. The
counter case is also filed by the applicant, which is also settled between the
parties. The learned Counsel for the applicant submits that the applicant
would deposit sum of Rs.10,000/- towards costs for rotating police
machinery
5. The informant is present before us, who is identified by his Counsel.
He has filed a short reply stating that the matter is settled and he does not
want to prosecute it. We have ascertained the contents to which he
admitted. It reveals that it is a case of mere assault. To maintained cordial
relations, parties have settled the dispute. The offence cannot be termed as
heinous or anti social.
3 6.apl.1146.24-J.odt
6. In view of the above, the application is allowed. We hereby quash
and set aside the Criminal Proceedings namely R.C.C. No.366/2023 arising
out of the First Information Report vide Crime No.333/2023 registered with
Police Station Hingna, District Nagpur for the offences punishable under
Sections 324, 323, 504 of the Indian Penal Code.
7. The applicant shall deposit sum of Rs.10,000/- towards costs with
Government Pleader Library within a period of one week from today.
8. The matter be placed on 23.09.2024 for noting compliance.
(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.)
RGurnule
Signed by: Mrs. R.M. MANDADE
Designation: PA To Honourable Judge
Date: 19/09/2024 17:33:20
