Madhya Pradesh High Court
Smt Arti Gurjar vs The State Of Madhya Pradesh on 10 November, 2025
NEUTRAL CITATION NO. 2025:MPHC-GWL:28550
1 MCRC-37567-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 10th OF NOVEMBER, 2025
MISC. CRIMINAL CASE No. 37567 of 2025
SMT ARTI GURJAR AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Mr. Rajeev Shrivastava - Advocate for petitioner.
Mr. Puran Kumar Kulshreshtha - Additional Advocate General for
respondent/State.
Mr. M. D. Sharma - Advocate for respondent/complainant.
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.450/2023 at Police Station- Civil Line, District -Morena for the
offence under Sections 279, 294, 392, 506 of IPC and Section 11/13 of
M.P.D.V.P.K. Act. subsequent proceedings, on the basis of compromise.
2 . It appears that parties agreed to settle the matter and therefore,
applications vide I.A. No.17783/2025 and I.A. No.17784/2025 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,
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contents of applications, intent and signatures of parties. Report is attached,
same is perused and it appears that compromise has been reached between
the parties voluntarily without any threat, inducement and coercion.
4. As per the prosecution case, on 09.04.2023 at about 01:05 pm, the
complainant was traveling to his relatives in Gram Panchayat Chaina,
Morena, by car. Suddenly, a white-coloured Scorpio car (Registration No.
MP04CF5063), which had 'Sarpanch Riyana' written on it, dashed the
complainant's car from behind, causing the rear bumper to break. When the
complainant confronted them about the insolence, the accused persons came
out, pushed the complainant, and asked why he had stopped the car. They
then began abusing the complainant with filthy language. When the
complainant objected to the abuse, the accused started threatening to kill
him, snatched his mobile phone, and then sat in their car and drove away. On
the basis of which, aforesaid crime was registered.
4 . Learned counsel for petitioners submitted that the petitioners and
respondent No.2/complainant 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 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
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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,
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 the bonhomie created between the
parties arising out of the settlement, and in the interest of justice, the
applications for compounding the offence, vide I.A. No. 17783/2025 and I.A.
No. 17784/2025, are allowed. This is because no fruitful purpose would be
served by continuing the trial, as the incident in the present matter occurred
only on the basis of a collision of two vehicles, which subsequently led to
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the registration of the present F.I.R. wherein the complainant attempted to
attract the provisions of the M.P.D.V.P.K. Act. Thus, the parties are
permitted to compound the offence."
11. Resultantly, the petition is allowed and FIR registered at Crime
No.450/2023 at Police Station- Civil Line, District -Morena for the offence
under Sections 279, 294, 392, 506 of IPC and Section 11/13 of M.P.D.V.P.K.
Act. and other criminal proceedings in furtherance thereto, if any, are hereby
quashed.
12. Accordingly, this petition stands allowed and disposed of in above
terms.
(RAJESH KUMAR GUPTA )
JUDGE
(LJ*)
