Pradeep Kumar Jain vs The State Of Madhya Pradesh on 27 July, 2023

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Madhya Pradesh High Court

Pradeep Kumar Jain vs The State Of Madhya Pradesh on 27 July, 2023

Bench: Vivek Agarwal

                                                            1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                 ON THE 27 th OF JULY, 2023
                                             WRIT PETITION No. 2745 of 2022

                          BETWEEN:-
                          PRADEEP KUMAR JAIN S/O BALCHANDRA JAIN, AGED
                          ABOUT 47 YEARS, OCCUPATION: PRIVATE R/O WARD
                          NO.6   PRATHVIPUR POLICE STATION PRATHVIPUR
                          DISTRICT NIWARI (M.P) (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (BY SHRI HIMANSHU MISHRA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE PRINCIPAL SECRETARY DEPARTMENT OF
                                HOME VALLABH BHAWAN BHOPAL (M.P)
                                (MADHYA PRADESH)

                          2.    SUPERINTENDENT OF POLICE NIWARI DISTRICT
                                NIWARI (M.P.) (MADHYA PRADESH)

                          3.    STATION HOUSE OFFICER POLICE STATION
                                PRITHAVIPUR DISTRICT NIWARI (M.P.) (MADHYA
                                PRADESH)

                          4.    MAHESH SONI S/O RAMCAHRAN SONI, AGED
                                ABOUT 40 YEARS, OCCUPATION: BUSINESS R/O
                                NEAR CHOWK BAZAR SOCIETY PRITHVIPUR,
                                DISTRICT NIWARI, M.P. (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                          (SHRI ANKIT SAXENA - ADVOCATE FOR RESPONDENT NO. 4)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                             ORDER

This petition is filed for quashing of proceedings initiated on account of Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 7/28/2023 6:05:27 PM 2 registration of FIR No. 606/2021 registered at Police Station Prathvipur, District Niwari under Sections 420, 409 of I.P.C. and 6(1) of Madhya Pradesh Nikshepakon ke hiton kaa Sanrakshan Adhiniyam 2000.

A compromise has been verified before the Registrar (J-1) who after recording statements of the complainant and the accused has mentioned that petitioner and respondent no. 4 have compromised voluntarily without any undue influence or pressure.

Learned counsel for the complainant submits that complainant has received back his consideration which was given to the accused for depositing in Sahara India Parivar.

In view of such facts, the compromise is accepted. The petition is allowed.

F.I.R. registering Case Crime No. 606 and all consequential proceedings are hereby quashed.

(VIVEK AGARWAL) JUDGE vy Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 7/28/2023 6:05:27 PM

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