(1.) Rule. Rule is made returnable and heard forthwith with the consent of the parties.
(2.) After the order passed by the Additional Sessions Judge, Dindoshi Court, Mumbai on 5th March,2018 in Criminal Misc. Application No. 134 of 2017 in Criminal Appeal (C.N.R. No. MHCC05-002228-2017), which is impugned in this Application, the applicant and respondent No.1 herein have arrived at amicable settlement. Respondent No.1 has filed an affidavit. Parties are identified by respective advocates appearing for them.
(3.) In the light of the settlement arrived at between the applicant and respondent No.1, it is prayed that the order dated 5th March,2018 referred hereinabove passed by the Sessions Court, Dindoshi, Mumbai may be quashed and set aside and also conviction as ordered by the Metropolitan Magistrate, 44th Court, Andheri, Mumbai in C.C.No.4400371/SS/2012 may be set aside.