Bombay High Court
Ruchi Vipin Agarwal vs The State Of Maharashtra on 26 September, 2025
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2025:BHC-AS:41094 94 APPLN 34.25.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.34 OF 2025
Ruchi Vipin Agarwal ...Applicant
Versus
State of Maharashtra ...Respondent
Mr. Amit G. Dubey i/by A.M. Saraogi, for Applicant.
Mr. S.A. Karmakar, APP for State.
CORAM: MADHAV J. JAMDAR, J.
DATED : 26th September 2025
P.C.:
1. Mentioned out of turn.
2. Mr. Dubey, learned Counsel appearing for the Applicant states that the F.I.R. was lodged against the Applicant, who is the husband, by the wife inter alia under Section 498-A of the Indian Penal Code. He states that as the F.I.R. has been quashed by consent of the parties by the High Court and therefore the Criminal Application does not survive and seeks withdrawal of the Criminal Application.
3. Accordingly, Criminal Application is allowed to be withdrawn and disposed of.
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