VILAS S/O NIMBAJI SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith with the consent of the parties and heard finally.

(2.) This Application is filed with following prayer:-

(3.) The applicant, injured witness namely Kailas Barku Patil and the original complainant have filed affidavit jointly. The said affidavit supporting the averments of compromise is sworn in by the parties before the Section Officer of the registry of the High Court. The parties appeared before the Registrar [Judicial]. They were identified by their respective advocates. They admitted the correctness of the contents of affidavit sworn in by them. The complainant and injured both have admitted that, they have amicably settled the dispute out of the Court and the complainant and injured admitted their signatures appearing on their affidavits. The report of the Registrar [Judicial] of the High Court is on record.