Mayank S O Rajat Gupta And Anr vs State Of Maharashtra Through Police ...
2025 Latest Caselaw 4094 Bom

Bombay High Court

Mayank S O Rajat Gupta And Anr vs State Of Maharashtra Through Police ... on 19 June, 2025

Author: Anil S. Kilor

Bench: Anil S. Kilor

2025:BHC-NAG:5839-DB


                                                              1                                946.apl.604.25-J.odt


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


                               CRIMINAL APPLICATION (APL) NO. 604 OF 2025


                1. Shri Mayank s/o. Rajat Gupta,
                   Age about : 37 Years, Occ. : Service.                           (Husband)
                2. Smt. Rashmi Wd/o. Rajat Gupta,
                   Age about : 62 Years, Odd. Household,                           (Mother-in-Law)
                   Both the applicants are R/o. Flat No.102,
                   Kapil Apartments, New Sneh Nagar,                               ... APPLICANTS
                   Nagpur - 440015.

                               ...VERSUS...

                1. State of Maharashtra,
                   Through Police Station Officer,
                   Police Station Koradi, Nagpur, Maharashtra.

                2. Sau. Shivani w/o. Mayank Gupta,
                   Age : 34 Years, Occ.: Service,
                   R/o. Plot No.187, Smriti Nagar,
                   Koradi Road, Bokhara, Nagpur - 440026.                          ...NON-APPLICANTS

               ------------------------------------------------------------------------------------------------
               Mr. Vikrant Vishwarupe, Advocate for Applicants.
               Mr. U. R. Phasate, A.P.P. for Non-applicant/State.
               Mr. R. Siddharth, Advocate for Non-applicant No.2.
               -----------------------------------------------------------------------------------------------

               CORAM : ANIL S. KILOR AND MRS. VRUSHALI V. JOSHI, JJ.
               DATE : 19/06/2025.

               ORAL JUDGMENT (PER : ANIL S. KILOR, J.):-

1. Heard.

2. ADMIT. The matter is taken up for final disposal by consent

of learned Counsel appearing for the parties.

2 946.apl.604.25-J.odt

3. By way of present application the applicants are praying for

qhashment of Final Report No.26/2022 bearing Regular Criminal Case

No.1114/2022 arising out of First Information Report vide Crime

No.417/2021 dated 23.12.2021 registered with the Police Station, Koradi

District Nagpur for the offences punishable under Section 498-A, 504

read with 34 of the Indian Penal Code.

4. Today, the learned Counsel for the applicants and the non-

applicant No.2 made a joint statement that the parties have settled the

matter and the terms of settlement are reduced in writing under the

caption of Mutual (Mediation) Agreement.

5. The non-applicant No.2 personally present in the Court. She

has been identified by her Counsel. On interaction with her, she

confirmed the fact of settlement and she desires not to prosecute the

applicants.

6. In that view of the matter, considering the settlement and the

desire expressed by the non-applicant No.2 not to prosecute the

applicants, we are of the opinion that, even if, the trial is conducted, no

fruitful purpose would be served and in that case, if the rule is exercised

will be too futile. Hence, the application is allowed in terms of prayer

Clause - ii.

3 946.apl.604.25-J.odt

7. Pending application(s), if any, stand(s) disposed of

accordingly.

(MRS. VRUSHALI V. JOSHI, J.) (ANIL S. KILOR, J.)

RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 24/06/2025 16:39:42