Bombay High Court
Yash Bhupendra Thaker vs The State Of Maharashtra And Anr on 21 November, 2018
Author: Sarang V. Kotwal
Bench: B. P. Dharmadhikari, Sarang V. Kotwal
1 APL 1058-18.odt-21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1058 OF 2018
Yash Bhupendra Thaker. ] ... Applicant
Versus
1. The State of Maharashtra, ]
2. Minu Sushil Pania. ] ... Respondents
Mr. Ashwin D. Rana for Applicant.
Mrs. S. D. Shinde, APP for State - Respondent No.1.
Mira A. Kadam for Respondent No.2.
Yash Bhupendra Thaker, Applicant, present in person.
Minu Sushil Pania, Respondent No.2, present in person.
CORAM :- B. P. DHARMADHIKARI &
SARANG V. KOTWAL, JJ.
DATE :- NOVEMBER 21, 2018 P. C. :- 1. Respondent no.2 is present with her Counsel. She has
tendered an Affidavit expressing desire to withdraw FIR No.304 of 2017 dated 06/12/2017.
2. Petitioner is present with his Counsel.
URS 1 of 2
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2 APL 1058-18.odt-21
3. We find that the FIR is under Sections 354, 323, 504 and 506 of the IPC.
4. The Affidavit unequivocally communicates that police was approached in anger and because of some misunderstanding.
5. Accepting the Affidavit, we make Rule absolute in terms of prayer clauses (a) and (b).
(SARANG V. KOTWAL, J.) (B. P. DHARMADHIKARI, J.)
URS 2 of 2
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