Bombay High Court
Rameshwar Tryambak Ghuge And Others vs The State Of Maharashtra And Another on 19 December, 2025
Author: R. G. Avachat
Bench: R. G. Avachat
2025:BHC-AUG:37658-DB
1 911-appln-3854-2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
911 CRIMINAL APPLICATION NO. 3854 OF 2023
Rameshwar Tryambak Ghuge And Others
VERSUS
The State Of Maharashtra And Another
...
Mr. Sanjay N. Gaikwad, Advocate for Applicant
Mr. P. K. Lakhotiya, APP for Respondents/State
More P. P. For R/2, Advocate for Respondents
...
CORAM : R. G. AVACHAT AND
ABASAHEB D. SHINDE, JJ.
DATED : DECEMBER 19, 2025 P.C.:
1. Leave to amendment is granted.
2. This matter is said to have been amicably settled between the Respondent Wife and the Applicants/in-laws and her husband as well.
The marriage between the applicant-husband and the respondent-wife has already been dissolved with a decree of divorce passed under Section 13-B of the Hindu Marriage Act. The terms indicate that the parties have decided to give a stop to all the proceedings pending before Civil as well as Criminal Courts.
3. In view of the same, we allow the application in terms of prayer clause (B) and quash the chargesheet and consequential order taking cognizance thereto as well.
4. Criminal Application stands disposed of accordingly.
[ABASAHEB D. SHINDE, J.] [R. G. AVACHAT, J.] Narwade/