Raman Singh Mavai vs The State Of Madhya Pradesh
2025 Latest Caselaw 610 MP

Madhya Pradesh High Court

Raman Singh Mavai vs The State Of Madhya Pradesh on 10 May, 2025

Author: Anand Pathak

Bench: Anand Pathak

                                                                 1                            MCRC-20421-2025
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT GWALIOR
                                                           LOK ADALAT
                                                        MCRC No. 20421 of 2025
                                   (RAMAN SINGH MAVAI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                          Dated : 10-05-2025
                                    Petitioner No.1 Raman Singh Mavai and petitioner No.2 Rinku are
                          present in person.
                                    Respondent No.2 Neetesh Singh Rathour is present in person.

The instant petition has been filed under Section 482 of Cr.P.C./528 of

BNSS for quashing the FIR in Crime No.111/2025 registered at Police Station University, District Gwalior for offence under Section 119(1), 115(2), 296, 351(2), 3(5) of BNS.

Parties moved an application (I.A.No.9878/2025) for compromise on mutual consent.

Parties are directed to appear today i.e. on 10.05.2025 before the Principal Registrar of this Court to ink down their identity and intent for compromise.

Matter shall be taken up post lunch session.

                                    (ANAND PATHAK)                                    (DR. S. K. MATHUR)
                                       MEMBER                                              MEMBER
                          (alok)








                                                             2                          MCRC-20421-2025
                                Later on (10.05.2025)

In the compliance of the order, both the parties have appeared before the Principal Registrar of this Court today itself to ink down their identity and intent. The Principial Registrar of this Court has duly verified the intent and signatures of parties. The report in this regard is attached. The same is perused and it appears that compromise has been reached between the parties voluntarily without any threat, inducement and coercion.

2. Due to call given by High Court Bar Association, Gwalior dated 8.5.2025, lawyers are abstaining from work.

3. Respondent No.2/complainant Neetesh Singh supported the prayer of the petitioners for compromise. Their statements have been recorded

before the Principal Registrar of this Court and they are ready to settle the matter once and for all.

4. A Lean Compromise is better than a Fat Law Suit , instant efforts of the parties indicate the same. It is expected that their bona fide gestures would continue.

5. 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-

3 MCRC-20421-2025 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.

6. Considering the submissions and taking into account the law laid down by the Apex Court, in the opinion of this Court, keeping the present petition pending, will be a futile exercise which will serve no purpose. Therefore, the parties are permitted to settle the matter.

7. Thus, in the interest of justice, compromise is allowed because no fruitful purpose would be served in continuation of trial. Thus, parties are permitted to compound the offences.

8. Resultantly, the petition is disposed of in the light of the compromise arrived at between the parties. The FIR in Crime No.111/2025 registered at Police Station University, District Gwalior for offence under Section 119(1), 115(2), 296, 351(2), 3(5) of BNS is hereby quashed on the basis of compromise arrived at between the parties.

9. Copy of this order be sent to the trial Court concerned for compliance.

10. Certified copy as per rules.

                                (ANAND PATHAK)                                (DR. S.K. MATHUR)
                                  MEMBER                                        MEMBER

                                (alok)