Bombay High Court
Shivdas S/O Shrikrushna Gawande vs State Of Maharashtra, Police Station ... on 19 June, 2025
Author: Anil S. Kilor
Bench: Anil S. Kilor
2025:BHC-NAG:5848-DB
1 apl746.2025
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO.746/2025
1. Shivdas S/o Shrikrushna Gawande,
aged 45 Yrs., Occ. Agriculturist,
R/o Gajanan Nagar, Telhara,
Tah. Telhara, Distt. Akola.
2. Samadhan S/o Ramchandra Gawande,
aged 60 Yrs., Occu. Agriculturist,
R/o Gajanan Nagar, Telhara,
Tah. Telhara, Distt. Akola. ... Applicants
- Versus -
1. State of Maharashtra,
through its Police Station Officer,
Police Station, Telhara,
Tah. Telhara, Distt. Akola.
2. Radha W/o Dinesh Yadgire,
aged 38 Yrs., Occu. Household,
R/o Tudgaon, Tah. Telhara,
Distt. Akola. ... Non-applicants
-----------------
Mr. J.M. Gandhi, Advocate with Mr. U.V. Chakravarty, Advocate
for the applicants.
Ms. Shamsi Haider, A.P.P. for non-applicant No.1/State.
Mr. A.M. Tirukh, Advocate for non-applicant No.2.
----------------
CORAM: ANIL S. KILOR AND MRS. VRUSHALI V. JOSHI, JJ.
DATED : 19.6.2025.
2 apl746.2025
JUDGMENT (Per Anil S. Kilor, J.)
CRIMINAL APPLICATION (APPP) NO.1189/2025.
Heard. The criminal application for addition of
applicant is allowed. The amendment be carried out forthwith.
CRIMINAL APPLICATION (APL) NO.746/2025
2. In view of fact that after filing of the present
application, the charge-sheet came to be filed permission is sought
to amend the application. Permission is granted. Amendment be
carried out forthwith.
3. Rule. Rule made returnable forthwith. Heard finally
by consent of learned Advocates for the parties.
4. By the present application, the applicants are praying
for quashing and setting aside the Charge-sheet No.73/2025
dated 23.5.2025 arising out of F.I.R. No.04/2025 dated
16.1.2025 registered with Police Station Telhara, Tah. Telhara,
Distt. Akola for the offence punishable under Sections 74, 76 and
115(2) of Bhartiya Nyaya Sanhita, 2023.
3 apl746.2025
5. The learned Advocate for the applicants and the
learned Advocate for the non-applicant No.2 jointly made a
statement that the parties have amicably settled the matter and the
non-applicant No.2 does not want to prosecute the applicants.
Accordingly, an affidavit to that effect has been placed on record,
sworn by the non-applicant No.2. The same is taken on record.
6. The non-applicant No.2 in the affidavit stated that
the applicants and she belong to same caste and they are distant
relatives of each other. They want to lead a peaceful life and do
not want to indulge in court cases and further they decided to
bury the dispute and, therefore, they have settled the matter.
7. The complainant is present in the Court and she has
been identified by her Advocate and on interaction, she admits
the fact of settlement and further she expressed a desire not to
prosecute the applicants.
4 apl746.2025
8. In the aforesaid backdrop, considering the fact that
the complainant herself does not want to prosecute the applicants
as has stated in her affidavit, even if the trial is conducted, it
would result in the acquittal of the applicants and no fruitful
purpose would be served. In other words, in that eventuality, the
whole exercise will be proved as futile. In the circumstances, we
are of the opinion that in the light of the judgment in case of
Gian Singh V/s State of Panjab and another reported in 2012 (10)
SCC 303 the application needs to be allowed.
9. Since the parties have set the law in motion and after
lapse of long time they arrived at a settlement, therefore, it is
directed that the applicants shall deposit costs of Rs.11,000/- in
the account of Uccha Nyayalay Chaturth Shreni Karmachari
Sangh, Nagpur as a condition precedent.
10. Accordingly, the application is allowed in terms of
prayer clause (i) and (i-a) which read as follows:-
5 apl746.2025
"(i) quash and set aside the FIR No.04/2025 dated 06.01.2025
for the offence under Section 74, 115(2) of Bhartiya Nyaya
Sanhita, 2023 registered by the respondent No.1-Police Station
Telhara, Tah. Telhara, District - Akola (Annex.A), in the interest
of justice."
"(i-a) quash and set aside the Chargesheet No.73/2025 dated
23.05.2025 for the offence under Sections 74, 76 and 115(2) of
Bhartiya Nyaya Sanhita, 2023 as well as R.C.C. No.166/2025
pending before the Court at Telhara, Akola registered by the
respondent No.1 - Police Station, Telhara, Tah. Telhara,
District-Akola (Annex.B) registered against the present
applicants, in the interest of justice."
(MRS.VRUSHALI V. JOSHI, J.) (ANIL S. KILOR, J.)
Tambaskar.
Signed by: MR. N.V. TAMBASKAR
Designation: PS To Honourable Judge
Date: 24/06/2025 17:13:27
