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Madhya Pradesh High Court
Anil Kumar Sharma vs The State Of Madhya Pradesh on 13 December, 2025
NEUTRAL CITATION NO. 2025:MPHC-GWL:32800
1 MCRC-19066-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE LOK ADALAT
HON'BLE SHRI JUSTICE ASHISH SHROTI
&
SHRI RAJNISH SHARMA, ADVOCATE
ON THE 13th OF DECEMBER, 2025
MISC. CRIMINAL CASE No. 19066 of 2024
ANIL KUMAR SHARMA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Harshit Sharma- Advocate for the petitioner.
Shri Dinesh Savita- PP for the respondents/State.
Shri R.K.Sharma- Advocate for respondent no. 2.
ORDER
The instant petition is preferred under Section 482 of Cr.P.C. by the
petitioner seeking quashment of FIR (Annexure A/1) dated 22/10/2020
bearing Crime No.424/2020 registered at Police Station Kotwali, District
Shivpuri for the offence punishable under Sections 420, 467, 468 of IPC,
charge-sheet and all consequential proceedings on the basis of compromise.
2. It appears that parties agreed to settle the matter and therefore,
application vide I.A.No.23482/2025 has been preferred at the instance of
parties and they want to settle the matter. Application is duly signed by
respective parties and same is supported by their affidavits.
3. The Principal Registrar of this Court has duly verified the parties,
contents of application, intent and signatures of parties. Report is attached,
same is perused and it appears that compromise has been reached between
NEUTRAL CITATION NO. 2025:MPHC-GWL:32800
2 MCRC-19066-2024
the parties voluntarily without any threat, inducement and coercion.
4. Learned counsel for respondent No.1/State opposed the prayer and
prayed for rejection of the petition.
5. Learned counsel for the respondent no. 2/complainant argued in
support of petitioner's prayer for compromise. He referred affidavit filed by
the complainant and is ready to settle the matter once and for all.
6. Heard learned counsel for the parties at length and perused the
documents appended thereto.
7. A Lean Compromise is better than a Fat Law Suit , instant efforts of
the parties indicate the same. It is expected that their bonafide gestures would
continue.
8. The Hon'ble Supreme Court in catena of judgments Jagdish Channa
& others Vs. State of Haryana & another, AIR 2008 SC 1968, Madan Mohan
Abbot Vs. State of Punjab, AIR 2008 SC 1969, Shiji Vs. Radhika &
Another, (2011) 10 SCC 705, Narinder Singh & others Vs. State of Punjab
(2014) 6 SCC 466, B.S. Joshi and others Vs. State of Haryana and another
(2003) 4 SCC 675, Gian Singh Vs. State of Punjab (2012) 10 SCC 303 and
Parbatbhai Ahir alias Parbatbhai Bhimsinhbhai Karmur and others Vs. State
of Gujarat and another, (2017) 9 SCC 641 , laid down that even in non-
compoundable cases on the basis of compromise, criminal proceedings can
be quashed so that valuable time of the court can be saved and utilized in
other material cases.
9. After hearing learned counsel for the parties and taking into account
the law laid down by the Apex Court, in the opinion of this Court,
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continuance of trial in such matter will be a futile exercise which will serve
no purpose. Under such a situation, Section 482 Cr.P.C. can be justifiably
invoked to prevent abuse of the process of law and wasteful exercise by the
courts below.
10. To preserve the resources and bonhomie created between the
parties arises out of settlement, in the interest of justice, application for
compounding the offence vide I.A.No.23482/2025 is hereby allowed because
no fruitful purpose would be served in continuation of trial. Thus, parties are
permitted to compound the offences.
11. Resultantly, the petition is allowed and FIR (Annexure A/1)
bearing Crime No.424/2020 registered at Police Station Kotwali, District
Shivpuri for the offence punishable under Sections 420, 467, 468 of IPC,
charge-sheet and all other consequential criminal proceedings in furtherance
thereto, if any, stand quashed against the petitioner on the basis of
compromise.
12. Petition stands allowed and disposed of in above terms.
13. Copy of this order be sent to the trial Court concerned for
compliance.
(ASHISH SHROTI) (RAJNISH SHARMA)
MEMBER MEMBER
JPS/-
