Madhya Pradesh High Court
Narendra Singh Gurjar vs The State Of Madhya Pradesh on 10 November, 2025
NEUTRAL CITATION NO. 2025:MPHC-GWL:28514
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 10 th OF NOVEMBER, 2025
MISC. CRIMINAL CASE No. 48710 of 2025
NARENDRA SINGH GURJAR AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Pallav Tripathi - Advocate for the petitioners.
Shri Puran Kumar Kulshreshtha - Additional Advocate General for the
respondent No.1/State.
Shri Palendra Singh Dangi - Advocate for the respondents No.2 to 4.
ORDER
The present petition has been preferred by the petitioners under Section 528
of the BNSS, 2023, seeking quashment of FIR registered at Crime No.365/2025 at
Police Station- Kolaras, District -Shivpuri for the offence under Sections 296,
115(2), 351(2) & 3(5) of BNS and subsequent proceedings, on the basis of
compromise.
2 . It appears that parties agreed to settle the matter and therefore,
applications vide I.A. No.22475/2025 and I.A. No.22476/2025 have been
preferred at the instance of parties and they want to settle the matter. The
applications are duly signed by respective parties and same are supported by their
affidavits.
3 . The Principal Registrar of this Court has duly verified the parties,
contents of applications, intent and signatures of parties. Report is attached, same
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is perused and it appears that compromise has been reached between the parties
voluntarily without any threat, inducement and coercion.
4 . Learned counsel for petitioners submitted that the petitioners and
complainant/ Respondents No.2 to 4 have peacefully settled the dispute between
them, therefore, prayed for quashing of the FI.R. against the petitioners.
5. Counsel for the complainant argued in support of petitioners' prayer for
compromise. He referred the affidavit filed by the respondent/complainant No.2 to
4 and he is ready to settle the matter.
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.
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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, 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, applications for compounding the
offence vide I.A. No.22475/2025 and I.A. No. 22476/2026 are allowed because no
fruitful purpose would be served in continuation of trial. Thus, parties are
permitted to compound the offence.
1 1 . Resultantly, the petition is allowed and FIR registered at Crime
No.365/2025 at Police Station-Kolaras, District - Shivpuri for the offence under
Sections 296, 115(2), 351(2) and 3(5) of BNS and other criminal proceedings in
furtherance thereto, if any, are hereby quashed.
1 2 . Accordingly, this petition stands allowed and disposed of in above
(
terms.
(RAJESH KUMAR GUPTA )
JUDGE
mani
