Kamal Singh Jatav vs The State Of Madhya Pradesh
2022 Latest Caselaw 2027 MP

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              The High Court Of Madhya Pradesh
                       MCRC No. 6778 of 2022
         (KAMAL SINGH JATAV AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 14-02-2022
         Shri Harish Dixit, learned counsel for the petitioners.

         Shri B.M. Shrivastava, learned Public Prosecutor for respondent No.1/State.

Shri G.S. Chouhan, learned counsel for the respondent No.2/complainant. The instant petition under Section 482 of Cr.P.C. has been filed seeking quashment of FIR registered at Crime No.5/2022 at Police Station Bhitarwar, District-Gwalior for the offence punishable under Sections 307, 323, 294, 506, 34

of IPC on the premise that both the parties have amicably settled the disputes and the complainant does not intend to further pursue the complaint.

Learned counsel for the parties relied upon the judgments of Supreme Court in the case of Narinder Singh Vs. State of Punjab as report in (2014) 6 SCC 466 and in the case of Gian Singh Vs. State of Punjab as reported in (2012) 10 SCC 303 for quashment of FIR on the ground of compromise.

Shri G.S. Chouhan, learned counsel for the complainant does not dispute about the compromise entered between the parties and submits that the FIR may be quashed on the ground of compromise.

Relying upon the judgment of the Supreme Court in the case of Narinder Singh (supra) and Gian Singh (supra), the M.Cr.C. is allowed. FIR registered at Crime No.5/2022 at Police Station Bhitarwar, District-Gwalior for the offence punishable under Sections 307, 323, 294, 506, 34 of IPC stands quashed.

(ROHIT ARYA) JUDGE

shanu* Digitally signed by SHANU RAIKWAR Date: 2022.02.15 10:56:58 -08'00'