[Cites 7, Cited by 0]

Bombay High Court

Amol Pandurang Revadkar And Another vs The State Of Maharashtra And Another on 9 February, 2026

2026:BHC-AUG:5561-DB
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                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                         CRIMINAL APPLICATION NO. 4971 OF 2025

                      AMOL PANDURANG REVADKAR AND ANOTHER
                                          VERSUS
                      THE STATE OF MAHARASHTRA AND ANOTHER
                                              ...
               Mr. Vinod B. Jadhav, Advocate for Applicants.
               Mr. V. M. Lomte, APP for Respondents-State.
                                              ...
                                            AND
                       CRIMINAL APPLICATION NO. 4973 OF 2025

                                 MAHESH BALASAHEB KATE
                                           VERSUS
                      THE STATE OF MAHARASHTRA AND ANOTHER
                                              ...
               Mr. Umakant U. Wagh, Advocate for Applicant.
               Mr. S. N. Kendre, APP for Respondents-State.
                                              ...
                                       CORAM : S. G. CHAPALGAONKAR, J.

DATED : 09th FEBRUARY, 2026.

P.C.:-

1. The applicants in Criminal Application No.4971/2025 seeks

quashment of FIR dated 19.07.2024 in Crime No.723/2024

registered with Pathardi Police Station, District Ahmednagar for

offences punishable under Sections 324, 504, 506 r/w 34 of Indian

Penal Code and consequential proceeding in Regular Criminal

Case No.439/2024 pending before Judicial Magistrate First Class,

Pathardi.

2. The applicant in Criminal Application No.4973/2025 seeks

quashment of FIR dated 23.06.2024 in Crime No.647/2024

registered with Pathardi Police Station, District Ahmednagar for (2) 3-4.odt

offences punishable under Sections 307, 326, 323, 504, 506 of

Indian Penal Code and consequential proceeding in Sessions Case

No.51/2024 pending before Sessions Court, Ahmednagar.

3. In Criminal Application No.4971/2025 (Crime No.723/2024)

the investigation was set in motion on basis of information given by

informant alleging that, on 23.06.2024, at around 05:45 pm when

he was at his home, Ramesh Khambat called him on his phone and

said that, "do come at Rajyog Hotel to receive your money of share

market" and cut phone call. After that informant reached Rajyog

Hotel at around 6:30 pm, where Amol Pandurang Revadkar and

Ashish Ramesh Khambat were already present. The informant

said to them that do settle his account and give him all his money

of share market, upon which they got angry and said that they will

not give him his money. The informant again insisted for his

money. After asking for money they again got angry and started

abusing informant. Amongst them Amol Khedkar came forward

with knife in his hand and was about to hurt informant to which he

resisted by bringing his right hand in between which got injured on

middle finger. Against that Ashish Khambat had beaten informant

by iron rod. The informant fell on ground. The informant started

to hue and cry as blood was flowing out from his right hand's

middle finger. After which they both ran away from place. While

leaving they said that if you again asked us for money you will face (3) 3-4.odt

dire consequences and also threatened that they will do anything

to swindle his money and file false complaint to robe him into false

crime and make him sit in jail. Eventually, offence was registered.

The investigation progressed, charge-sheet is filed before Judicial

Magistrate First Class, Pathardi.

4. Similarly, in Criminal Application No.4973/2025 (Crime

No.647/2024) arising out of same incident investigation was set in

motion on the basis of information given by one Rahul Sharadrao

Khambat alleging that, his cousin Ashish Khambat and Amol

Revadkar had previously been involved in a financial transaction

with Mahesh Balasaheb Kate, Akhnegaon (Shevgaon). On

23.06.2024 at about 06.00 pm informant received call from one

Amol Revadkar stating that he and his friend Ashish Khambat got

assaulted by sharp weapon by Mahesh Balasaheb Kate at pathardi.

They informed informant that they are taking treatment at Sub

District Hospital, Pathardi and asked informant to immediately

reach at hospital. Consequently, informant and his friend Dinkar

Ravsaheb Mhaske immediately went to Sub District Hospital,

Pathardi. On reaching Sub District Hospital informant and his

friend learned that his cousin brother Ashish and Amol were in

injured state and they were undergoing treatment. Ashish had

several injuries on his left hand, wrist, elbow and palm as well as

Amol had injuries on neck and near left ear. Both injuries are (4) 3-4.odt

inflicted by sharp weapon and blood was oozing out of said injuries.

When informant asked his brother Ashish regarding incident, he

told informant that at around 05:30 pm they stopped in front of

Rajyog Hotel, Shevgaon Road, Pathardi as their motor cycle ran

out of petrol. At that time, Mahesh Kate came their and asked

them to give him one lakh rupees. On refusal Mahesh Kate abused

informant's brother and his friend Amol. Mahesh Balasaheb Kate

assaulted both of them with kick and blows and sharp weapon and

tried to kill them and also threatened them. When they screamed

loudly, Mahesh left from spot and while leaving Mahesh said that

if they come near him again he will kill them. Eventually, offence

was registered. The investigation progressed, charge-sheet is filed

and matter is committed to Sessions Court for further trial.

5. On 16.01.2026, learned Advocates appearing for respective

parties appeared before this Court and made statement that

parties have amicably settled dispute and wish to place on record

terms of settlement. Accordingly, on 05.02.2026 they were

relegated to Registrar (Judicial) of this Court. They tendered

affidavit stating that they have amicably settled dispute and do not

wish to proceed further with prosecution and jointly requested to

Court to quash and set aside FIRs and consequential criminal

proceedings.

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6. Looking to nature of allegation made by respective parties

against each others and medical record, it is difficult to hold that

offence under Section 307 of Indian Penal Code can be made out

against applicant in Criminal Application No.4973/2025. Although

offences alleged are not compoundable, looking to nature of

allegations and fact that parties have arrived at amicable

settlement and do not wish to proceed with personal attributions

made against each other, case is made out to quash and set aside

FIR and further criminal proceedings in light of law laid down by

Supreme Court in case of Narinder Singh Vs. State of Punjab

and Ors.1, wherein following observations are made:

"where criminal cases having overwhelmingly and pre- dominantly civil character, particularly those arising out of commercial transactions or arising out of matrimonial relationship or family disputes should be quashed when the parties have resolved their entire disputes among themselves. The possibility of conviction is remote and bleak and continuation of criminal cases would put the accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal cases."

7. In light of aforesaid exposition of law, this Court finds that

case is made out to exercise inherent powers as no purpose would

be served by continuing prosecution and there is no likelihood of

procuring conviction. Further, dispute was crept up out of business

transactions. No criminal antecedents of applicants are discernible

1 (2014) 6 SCC 466.

(6) 3-4.odt

from record. Both parties wants to withdraw personal attributions

made against each other and maintain harmony.

8. At this stage, Mr. Lomte, learned APP submits that although

accused/applicant have amicably settled dispute, prosecution

machinery was exerted till filing of charge-sheet. Therefore, cost